Section 203 in Chennai City Municipal Corporation Act, 1919
203. [ Vesting of public streets and their appurtenances in corporation. [Substituted for original section 203 by section 107 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(1)All public streets in the city not reserved under the control of [the Central or the State Government], with the pavements, stones and other materials thereof, and all works, materials implements and other things provided for such streets, all [***] [Omitted the words 'sewers ' by section 85 of Tamil Nadu Act 28 of 1978.] drains, drainage works, tunnels and culverts, whether made at the cost of the municipal fund or otherwise, alongside or under any street, whether public or private, and all works, materials, implements and other things appertaining thereto and all trees not being private property growing on public streets or by the side thereof, shall vest in the corporation.(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.]
