Section 216(5) in Chennai City Municipal Corporation Act, 1919
(5)No person shall layout or make any new private street without or otherwise than in conformity with the orders of the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]. If further information is asked for, no steps shall be taken to layout or make the street until orders have been passed upon receipt of such information:Provided that the passing of such orders shall not in any case be delayed for more than sixty days after the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] has received all the information which [he considers necessary to enable him] [Substituted for the words 'it considers necessary to enable if' by section 59(iii) by Act 56 of 1961.] to deal finally with the said application.
