Section 205 in Chennai City Municipal Corporation Act, 1919
205. [] [Sections 204, 205(1)(c) and 206 will not apply to any street which is vested in the Board of Trustees for the improvement of the City of Chennai under section 60(1) of the Chennai City Improvement Trust Act, 1950 (Tamil Nadu Act XXXVII of 1950).] Powers of authorities in regard to streets.
(1)The commissioner may, subject always to such sanction as may be required under Chapter IV,-(a)layout and make [new public streets] [Substituted for the words 'new streets' by section 108(i)for the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).];(b)construct bridges and sub-ways;(c)[] [Sections 204, 205(1)(c) and 206 will not apply to any street which is vested in the Board of Trustees for the improvement of the City of Chennai under section 60(1) of the Chennai City Improvement Trust Act, 1950 (Tamil Nadu Act XXXVII of 1950).] turn, divert, or with the special sanction of the council and the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government by the Adaptation Order of 1937 and the word 'State' were substituted for 'Provincial' by the Adaptation Order of 1950.], permanently close any public street or part thereof;(d)widen, open, extend or otherwise improve any public street.(2)Reasonable compensation shall be paid to the owners and occupiers of any land or buildings which are acquired for or affected by any such purposes.(3)[ In determining such compensation, allowance shall be made for any benefit accruing to the owner or occupier concerned, from the construction or improvement made by the commissioner.] [Added by section 108(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
