Section 231 in Chennai City Municipal Corporation Act, 1919
231. Power of corporation to regulate future construction of certain classes of buildings in particular streets or localities.
(1)The council may give public notice of their intention to declare-(a)that, in any streets or portions of streets specified in the notice,-(i)continuous building will be allowed,(ii)the elevation and construction of the frontage of all buildings thereafter constructed or re-constructed shall, in respect of their architectural features, be such as the [commissioner] [Substituted for the words 'standing committee' by section 64 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] may consider suitable to the locality, or(b)that in any localities specified in the notice, the construction of only detached buildings will be allowed, or(c)that in any streets, portions of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts, or buildings of specified architectural character of buildings destined for particular uses will not be allowed without the special permission of the [commissioner] [Substituted for the words 'standing committee' by section 64 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).].(2)No objections to any such declaration shall be received after a period of three months from the publication of such notice.(3)The [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1977.] shall consider all objections received within the said period and may then confirm the declaration, and before doing so, may modify it, but not so as to extend its effect.(4)The commissioner shall publish any declaration so confirmed and it shall take effect from the date of publication.(5)No person shall, after the date of publication of such declaration, construct or re-construct any building in contravention of any such declaration.
