Section 257N in Chennai City Municipal Corporation Act, 1919
257N. Power of [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] to direct commissioner to purchase or acquire buildings or land in cheri or hutting ground.
- The [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] may, at any time after the receipt of a report made under section 257-I, direct the commissioner to purchase or acquire-(a)any building within such cheri or hutting ground, or(b)any land appertaining to such building, or(c)any such building, together with the land appertaining thereto or any portion thereof,which is mentioned in that behalf in Schedule A or Schedule B annexed to such report provided however that it shall be competent for the commissioner to purchase any item of property mentioned above if it does not exceed rupees one thousand in value.
