Section 18(3) in Tamil Nadu Combined Development and Building Rules, 2019
(3)Notwithstanding anything contained in the Master Plan or Detailed Development Plan or in these Rules, with the prior approval of the Council, the executive authorities of the local bodies may under the Act provisions prescribe street alignments (with proposed road widths) higher than those given in the Master Plan or Detailed Development Plan or any other statutory plan and implement the same.
