(1)The Municipal Commissioner or the Executive Officer may, subject to the prior approval of the Standing Committee, give notice of his intention to declare-(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of all buildings or any classes of buildings erected or re-erected after such notice shall, in respect of their architectural features, be such as the Standing Committee, may, consider suitable to the locality, or(b)that in any locality specified in such notice, there shall be allowed the erection of only detached or semi-detached building or both and that the land appurtenant to each such building shall be of an area, being not less than that specified in such notice, or(c)that the division or sub-division of building plots in a particular locality shall be of a minimum specified area, or(d)that in any locality specified in the notice, the construction of more than a specified number of buildings on each acre of land shall not be allowed, or(e)that in any street, portion of a street, or locality, specified in such notice, the construction of any one or more of the different classes of buildings (such as residential, educational, institutional, assembly, business, mercantile, industrial, storage, and hazardous buildings) shall not be allowed without the special permission of the Standing Committee.
