Section 251(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)Such sanction may be refused -(i)if the proposed street would conflict with any arrangements which have been made or which are, in the opinion of the Commissioner, likely to be made, for carrying out any general scheme of street improvement; or(ii)if the proposed street does not conform to the provisions of this Act, rules and by-laws referred to in sub-section (2); or(iii)if the proposed street is not designed so as to connect at one end with a street which is already open.
