Section 18 in Tamil Nadu Combined Development and Building Rules, 2019
18. Proposed width of roads.
(1)Proposed right of way for all major roads together with setback lines for them shall be in accordance with the approved master plan or Detailed Development Plan in that area.(2)Competent Authority may notify street alignment (with proposed road width) in areas without Master Plan or Detailed development Plan.(3)Notwithstanding anything contained in the Master Plan or Detailed Development Plan or in these Rules, with the prior approval of the Council, the executive authorities of the local bodies may under the Act provisions prescribe street alignments (with proposed road widths) higher than those given in the Master Plan or Detailed Development Plan or any other statutory plan and implement the same.
