Section 176(4) in Tamil Nadu District Municipalities Act, 1920
(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 council likely to be made for carrying out any general scheme for the laying out of streets,(ii)if the proposed street does not conform to the provisions of the 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.
