Section 29 in Tamil Nadu District Municipalities Act, 1920
(29)"Street alignment" means a line dividing the lands comprised in and forming part of a street from the adjoining land;(29-A) ["Third Grade Municipality or Town Panchayat"] [Substituted for the words 'Third Grade Municipality' by the Tamil Nadu District Municipality (Amendment) Act, 2006 (Tamil Nadu Act 18 of 2006)] means an institution of self-government constituted for a transitional area as defined in clause (2) of Article 243-Q of the Constitution;[(29-AA) "transitional area" means an area in transition from a rural area to an urban area classified as transitional area under section 3-B] [Inserted by the Tamil Nadu Municipal Laws (Amendment) Act, 2006 (Tamil Nadu Act 18 of 2006)];[(29-B) "wards committee" means the Wards Committee referred to in Section 24-C; [Substituted for clause (29B) by Tamil Nadu Act No. 35 of 2010, dated 26.11.2010](29-BB) "wards committee" means the Wards Committee referred to in Section 24-B;]
