Section 257K in Chennai City Municipal Corporation Act, 1919
257K. Power of commissioner to require owners to carry out improvements specified in Schedule A.
- When Schedule A annexed to a report made under section 257-1 has been approved under section 257-J, the commissioner may cause a written notice to be served upon-(a)the owners of the buildings or huts referred to in such Schedule A, or(b)the owners of the cheri or hutting ground in which such buildings or huts are situated,requiring them to carry out all or any of the improvements specified in that schedule or any portion of such improvements.
