Section 240(7) in Chennai City Municipal Corporation Act, 1919
(7)that the site of such building does not abut on a street or a projected street, and there is no access to such building from any such street by a passage or pathway appertaining to such site and not less than 12 feet wide at any part.]Whenever the commissioner or the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] refuses to approve a site for a building, or to grant permission to construct or re-construct a building, the reasons for such refusal shall be specifically stated in the order.
