Section 167 in Tamil Nadu District Municipalities Act, 1920
167. Buildings not to be constructed within street alignment or building line.
(1)No person shall construct any portion of any building within a street alignment defined under section 166.(2)No person shall erect or add to any building between a street alignment and a building line defined under section 166 except with [the] [This word was inserted by section 3(1) of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).] permission of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] who may when granting [the] [This word was inserted by section 3(1) of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).] permission impose such conditions as the council may lay down for such cases.
