Section 306(8) in Tamil Nadu District Municipalities Act, 1920
(8)(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)[xxx] [Sub-clauses (b) and (c) were omitted and sub-clause (d) was relettered as sub-clause (b) by section 6(ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).](c)[xxx] [Sub-clauses (b) and (c) were omitted and sub-clause (d) was relettered as sub-clause (b) by section 6(ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).](b)[] [Sub-clauses (b) and (c) were omitted and sub-clause (d) was relettered as sub-clause (b) by section 6 (ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).] for the protection of avenues, trees, grass and other appurtenances of public streets and other places;
