Section 251(5) in The Coimbatore City Municipal Corporation Act, 1981
(5)No person shall lay-out or make any new private street without or otherwise than in conformity with the orders of the Commissioner. If further information is asked for, no steps shall be taken to lay-out or make the street until orders have been passed upon receipt of such information:Provided that the passing of such orders shall not in any case be delayed for more than sixty days after the Commissioner has received all the information which he considers necessary to enable him to deal finally with the said application.
