Section 257S(1) in Chennai City Municipal Corporation Act, 1919
(1)Every street or passage in a cheri or hutting ground which is shown in the standard plan approved under this Chapter for that cheri or hutting ground and which is not already a public street, shall, unless such street or passage is declared to be a public street under section 219, be deemed to be a private street and the portion thereof which falls on the land of each owner shall belong to such owner:Provided that any portion of any such street or pas.sage which is situated on land purchased or acquired under section 257-N shall remain the property of the corporation.
