Section 176(1) in Tamil Nadu District Municipalities Act, 1920
(1)Any person intending to make or lay out a new private street shall send to the municipal office a written application with plans and sections showing the following particulars, namely:-(a)the intended level, direction and width of the street,(b)the street alignment and the building line, and(c)the arrangements to be made for levelling, paving, metalling, flagging, channelling, [sewering,] [The word 'swearing' was omitted in respect of Municipalities Third Grade Municipalities and Town Panchayats covered under Chennai Metropolitan Development Area. See Schedule to the Tamil Nadu Act 28 of 1978.] draining, conserving and lighting the street.
