Section 219 in Chennai City Municipal Corporation Act, 1919
219. Right of owners to require streets to be declared public.
- If any street has been levelled, paved, metalled, flagged, channelled, [* * *] [Omitted for 'sewered' by section 85 of Tamil Nadu Act 28 of 1978.], drained, conserved and lighted under the provisions of section 218, such street shall, on the requisition of [a majority of the owners referred to in sub-section (1) of that section] [Substituted for the words 'not less than three-fourths of the owners thereof' by section 111 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], be declared a public street.Encroachments on Streets
