Section 167(2) in Tamil Nadu District Municipalities Act, 1920
(2)No person shall erect or add to any building between a street alignment and a building line defined under section 166 except with [the] [This word was inserted by section 3(1) of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).] permission of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] who may when granting [the] [This word was inserted by section 3(1) of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).] permission impose such conditions as the council may lay down for such cases.
