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State of Tamilnadu - Section

Section 257C in Chennai City Municipal Corporation Act, 1919

257C. Power of commissioner to require preparation of standard plan by owner of cheri or hutting ground.

(1)The commissioner may, at any time, if it appears to him that any cheri or hitHmg ground, for sanitary reasons, requires improvement, serve a notice upon the owner of such cheri or hutting ground requiring him to prepare and submit a plan of the cheri or hutting ground, to the scale of thirty-three feet to the inch, showing-
(a)the manner in which the cheri or hutting ground should be laid out, with the buildings or huts standing in regular lines and with a free passage, in front of and behind each line, of such width as may be necessary for proper ventilation and for scavenging;
(b)the drains for the general use of the tenants of the cheri or hulling ground;
(c)the means of lighting, common water supply, bathing arrangement (if any) and common privy accommodation to be provided for the use of the tenants;
(d)the streets and passages which are to be maintained for the benefit of the tenants;
(e)the tanks, wells and low lands which are to be filled up, and the tanks which are to be conserved; and
(f)any other proposed improvements:
Provided that when there are two or more owners of a cheri or hutting ground, the commissioner may require them to prepare and submit a joint plan of the cheri or hutting ground.
(2)The streets referred to in clause (d) of sub-section (1) shall be not less than sixteen feet wide and ordinarily not more than two hundred feet apart, and the passages referred to in that clause shall be not less than twelve feet wide.
(3)If there is any masonry building within the limits of the cheri or hutting ground, the said plan shall be so prepared as clearly to distinguish such building and the land pertaining to it.
(4)The said plan shall be considered by the commissioner who may approve of it without modification or with such modifications as he thinks fit and the said plan as approved by the commissioner shall be deemed to be the standard plan of the cheri or hutting ground.