Section 168(1) in Tamil Nadu District Municipalities Act, 1920
(1)When any building or part thereof abutting on a public street is within a street alignment defined under section 166, 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)] may, whenever it is proposed-(a)to rebuild such building or take it down to an extent exceeding one-half thereof above the ground level, such half to be measured in cubic feel, or(b)to remove, re-construct or make any addition to any portion of such building which is within the street alignment, in any order which he issues concerning the re-building, alteration or repair of such building, require such building, to be setback to the street alignment.
