Section 193 in Tamil Nadu District Municipalities Act, 1920
193. Power of council to regulate future construction of certain classes of buildings in particular streets or localities.
(1)The council may give public notice of its intention to declare-(a)that in any streets or portions of streets specified in the notice-(i)continuous building will be allowed,(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall, in respect of their architectural features, be such as the council may consider suitable to the locality; or(b)that in any localities specified in the notice, the construction of only detached buildings will be allowed; or(c)that in any streets, portions of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts, or buildings of a specified architectural character or buildings destined for particular uses will not be allowed, without the special permission of the council.(2)No objections to any such declaration shall be received after a period of three months from the publication of such notice.(3)The council shall consider all objections received within the said period and may then confirm the declaration, and before doing so, may modify it but not so as to extend its effect.(4)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu of 1933).] shall publish any declaration so confirmed and it shall take effect from the date of application.(5)No person shall, after the date of publication of such declaration, construct or reconstruct any building in contravention of any such declaration.
