Section 349(8) in Chennai City Municipal Corporation Act, 1919
(8)(a)for the laying out of streets, and for determining the information and plans to be submitted with applications for permission to lay out streets; and regulating the level and width of public streets and the height of buildings abutting thereon;(b)[Omitted by Tamil Nadu Act V of 1938.](c)[Omitted by Tamil Nadu Act V of 1938.](d)for the protection of avenues, trees, grass and other appurtenances of public streets and other places;(e)[ for regulating the leasing of road-sides and street-margins vested in the corporation;] [Inserted by section 85 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]
