Section 257O in Chennai City Municipal Corporation Act, 1919
257O. Application of sections 257-F to 257-H to cheri or hutting ground for which standard plan has been approved under section 257-J.
- When a standard plan of a cheri or hutting ground, and any Schedule B, annexed to the report made under section 257-1 with respect to that cheri or hutting ground, have been approved under section 257-J,-(a)the provisions of section 257-F shall apply to such cheri or hutting ground, and(b)the provisions of sections 257-G and 257-A shall apply to such cheri or hutting ground in respect of the improvements indicated in that schedule as provided in sub-section (4) of section 257-1.
