Section 204 in Chennai City Municipal Corporation Act, 1919
204. [] [Sections 204, 205(1)(c) and 206 will not apply to any street which is vested in the Board of Trustees for the improvement of the City of Chennai under section 60(1) of the Chennai City Improvement Trust Act, 1950 (Tamil Nadu Act XXXVII of 1950).] Maintenance and repair of streets.
- The corporation shall cause the public streets to be maintained and repaired and make all improvements thereto which are necessary or expedient for the public safety or convenience.
