Section 257M in Chennai City Municipal Corporation Act, 1919
257M. Disposal by the commissioner of materials of buildings or huts pulled down.
- If, in carrying out any improvements as provided in section 257-K the commissioner causes any building or hut or any portion thereof to be pulled down, he shall-(a)cause the materials of such building, hut or portion to be given to the owner of the building or hut if such owner elects to take them; or(b)if the owner does not elect to take the materials, or if the owner be unknown or the title to the building or hut be disputed, cause such materials to be sold, and hold in deposit the proceeds of the sale, together with any sum awarded as compensation under section 257-L.(2)Any amount held in deposit under clause (b) of sub-section (1) shall be so held by the corporation until any person obtains an order from a competent Court for the payment to him of such amount.(3)A Court of Small Causes shall be deemed to be a competent Court for the purposes of this section.
