Section 216(3) in Chennai City Municipal Corporation Act, 1919
(3)Within sixty days after the receipt of any application under sub-section (1), the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] shall either sanction the making of the street on such conditions as [he may think fit] [Substituted for the words 'it may think fit' by section 59(ii) by Act 56 of 1961.] or disallow it, or ask for further information with respect to it.
