Section 433(10) in The Madurai City Municipal Corporation Act, 1971
(10)(a)for the laying out of streets, and for determining the information and plans to be submitted with application for permission to lay out streets, and for regulating the level and width of public streets and the height of buildings abutting thereon;(b)for the protection of avenues, trees, grass and other appurtenances of public streets and other places;(c)for regulating the leasing of road-sides and street-margins vested in the corporation;
