Section 231(1) in Chennai City Municipal Corporation Act, 1919
(1)The council may give public notice of their intention to declare-(a)that, in any streets or portions of streets specified in the notice,-(i)continuous building will be allowed,(ii)the elevation and construction of the frontage of all buildings thereafter constructed or re-constructed shall, in respect of their architectural features, be such as the [commissioner] [Substituted for the words 'standing committee' by section 64 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] may consider suitable to the locality, or(b)that in any localities specified in the notice, the construction of only detached buildings will be allowed, or(c)that in any streets, portions of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts, or buildings of specified architectural character of buildings destined for particular uses will not be allowed without the special permission of the [commissioner] [Substituted for the words 'standing committee' by section 64 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).].
