Section 210(1) in Chennai City Municipal Corporation Act, 1919
(1)When any building or part thereof abutting on a public street is within a street alignment defined under section 208, the commissioner may whenever it is proposed-(a)to rebuild such building or take it down to an extent exceeding one-half thereof above the ground level, such half to be measured in cubic feet; or(b)to remove, reconstruct or make any addition to any portion of such building which is within the street alignment;in any order which he issues concerning the rebuilding, alteration or repair of such building, require such building to be setback to the street alignment.
