Section 257V(1) in Chennai City Municipal Corporation Act, 1919
(1)The owner of any land in a cheri or hutting ground, for which a standard plan has been approved under this Chapter, shall be deemed to be the occupier of-(a)all the streets, passages and common ground,(b)all drains provided for the use of more than one hut, and(c)the common bathing arrangements, common privies and means of lighting the cheri or hutting ground,on such land so far as the same are constructed in accordance with the standard plan.
