Section 216(4) in Chennai City Municipal Corporation Act, 1919
(4)Such sanction may be refused-(i)if the proposed street would conflict with any arrangements which have been made or which are in the opinion of the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] likely to be made, for carrying out any general scheme of street improvement,(ii)if the proposed street does not conform to the provisions of the Act, rules and by-laws referred to in sub-section (2), or(iii)if the proposed street is not designed so as to connect at one end with a street which is already open.
