Section 257X(1) in Chennai City Municipal Corporation Act, 1919
(1)The owner of any land included in a cheri or hutting ground and bearing a separate number in the assessment-book may, at any time, whether a standard plan for the cheri or hutting ground has been prepared under this Chapter or not, send notice to the commissioner that he intends to remove all the buildings or huts standing on such land:Provided that the receipt of any such notice by the commissioner shall not be a bar to the approval by the commissioner or the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] under this Chapter, of a standard plan for such cheri or hutting ground.
