Section 213 in Chennai City Municipal Corporation Act, 1919
213. [] [Sections 213, 224 and 225 will not apply when any drain or premises vested in the corporation is evened or broken up by the Board of Trustees or when any public street is under construction by the Board by virtue of the provisions in section 60(2) of the Madras City Improvement Trust Act, 1950.] Temporary closure of streets.
- The commissioner may, by an order, temporarily close any street to traffic for repair, or in order to carry out any work connected with drainage [***] [Omitted the words 'water supply' by section 85 of Tamil Nadu act 28 of 1978.] or lighting or any of the purposes specified in Schedule V:Provided that such work shall be completed and such street re-opened to traffic with all reasonable speed.
