Section 257Z(1) in Chennai City Municipal Corporation Act, 1919
(1)In any cheri or hutting ground, at any time after the expiration of seven years from the time when any alignment has been prescribed-(a)for a street under section 257-Y, or(b)for buildings or huts,the commissioner may, by notice, require the owner of the land or the owners or occupiers of existing buildings or huts to remove such buildings or huts or portions thereof as fall-(i)within any such prescribed street alignment, or(ii)within six feet on either side of any such prescribed building or hut alignment as the case may be.
