Section 257C(1) in Chennai City Municipal Corporation Act, 1919
(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.
