Section 179 in Tamil Nadu District Municipalities Act, 1920
179. Right of owners to require street to be declared public.
- If any street has been levelled, paved, metalled, flagged, channelled, drained, conserved and lighted under the provisions of section 178, such street shall, on the requisition of not less than three-fourths of the owners thereof, be declared as a public street.Encroachment on Streets
