Section 212 in Chennai City Municipal Corporation Act, 1919
212. Projected streets.
(1)The [standing committee] [Substituted for 'central committee' Tamil Nadu Act 22 of 1971.] may prepare schemes and plans of proposed public streets, showing the direction of such streets, the street alignment and building line on each side of them, their intended width and such other details as may appear desirable.(2)The width of such proposed streets shall ordinarily not be less than forty feet, or in any area covered by huts, twenty feet.(3)When any plan has been prepared under sub-section (1), the provision of section 210 shall apply to all buildings, so far as they stand across the street alignment of the projected street.
