Section 234(1) in Chennai City Municipal Corporation Act, 1919
(1)If any person intends to construct or re-construct a building, he shall send to the commissioner-(a)an application in writing for approval of the site together with a site plan of the land, and(b)an application in writing for permission to execute the work together with a ground-plan, elevations and sections of the building and a specification of the work.[Explanation. [Added by section 119 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] - 'Building' in this sub-section shall include a wall or fence of whatever height bounding or abutting on any public street.]
