Section 205(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner may, subject always to such sanction as may be required under Chapter IV,-(a)layout and make [new public streets] [Substituted for the words 'new streets' by section 108(i)for the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).];(b)construct bridges and sub-ways;(c)[] [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).] turn, divert, or with the special sanction of the council and the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government by the Adaptation Order of 1937 and the word 'State' were substituted for 'Provincial' by the Adaptation Order of 1950.], permanently close any public street or part thereof;(d)widen, open, extend or otherwise improve any public street.
