Section 170(2) in Tamil Nadu District Municipalities Act, 1920
(2)The width of such proposed street shall not [ordinarily] [This word was inserted by section 98(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] be less than forty feet, or in any area covered by huts, twenty feet.[xxx] [The proviso to sub-section (2) was omitted by section 98(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
