Section 257H in Chennai City Municipal Corporation Act, 1919
257H. Power of commissioner to require carrying out of other improvements in conformity with standard plan.
- The commissioner may, at any time, by notice, require the owner or owners of any cheri or hutting ground for which a standard plan has been prepared under section 257-C or section 257-D-(a)to construct the drains, privies, streets and passages, provide the means of lighting, water-supply and common bathing arrangements and carry out the other improvements shown in such plan, so far as may be practicable having regard to the existing arrangement of the huts, and(b)if any tank, well or low land is shown in such plan as to be conserved or filled up, to conserve or fill up such tank, well or low land.(2)Until such notice is complied with, the commissioner may refuse to sanction (he erection of a new building or hut or the making of any addition to any building or hut in the cheri or hutting ground.
