Section 209 in Chennai City Municipal Corporation Act, 1919
209. Restrictions on erection of, or addition to buildings within street alignment or building line.
(1)No person shall construct any portion of any building within a street alignment defined under section 208, provided however that the commissioner may in his discretion permit additions to a building to be made within a street alignment, if such additions merely add to the height and rest upon an existing building or wall, upon the owner of the building executing an agreement binding himself and his successors in interest-(a)not to claim compensation in the event of the commissioner at any time thereafter calling upon him or such successors to remove any building erected or added to in pursuance of such permission or any portion thereof, and to pay the expenses of such removal:(b)to pay the expenses of such removal:Provided that the commissioner shall, in every case in which he gives permission, report his reasons in writing to the [standing committee] [Substituted for 'central committee' Tamil Nadu Act 22 of 1971.].If the commissioner refuses to grant permission to erect or add to any building on the ground that the proposed site is wholly or in part within a street alignment prescribed under section 208 and if such site or the portion thereof which falls within such alignment be not acquired on behalf of the corporation within one year after the date of such refusal, the corporation shall pay reasonable compensation to the owner of the site.(2)No person shall erect or add to any building between a street alignment and a building line defined under section 208 except with the permission of the commissioner, who may when granting permission impose such conditions as the [standing committee] [Substituted for 'central committee' Tamil Nadu Act 22 of 1971.] may lay down for such cases.
