Section 206 in Chennai City Municipal Corporation Act, 1919
206. [] [Sections 204, 205(1)(c) and 206 will not apply to any street which is vested in the Board of Trustees for the improvement of the City of Chennai under section 60(1) of the Chennai City Improvement Trust Act, 1950 (Tamil Nadu Act XXXVII of 1950).] Power to dispose of permanently closed streets.
(1)When any public street is permanently closed under section 205, the corporation may dispose of the site or so much thereof as is no longer required making due compensation to any person injured by such closing.(2)In determining such compensation, allowance shall be made for any benefit accruing to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public street, at or about the same time that the public street, on account of which the compensation is paid is closed.
