Section 203(2) in Chennai City Municipal Corporation Act, 1919
(2)The [State Government] [The words 'the Central or the Provincial Government' were substituted for the words 'the Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by notification, withdraw any such street [drain, drainage work, tunnel, culvert, free from the control of the corporation.] [Substituted by section 85 of Tamil Nadu Act 28 of 1978.]
