Section 257X in Chennai City Municipal Corporation Act, 1919
257X. Power of owner to take land out of category of cheri or hutting ground in certain cases.
(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.(2)From the date of such notice no application shall be entertained for erecting on such land any new building or hut or adding to any building or hut standing on the land.(3)Such owner shall, within six months after the date of such notice, or within such further time as the commissioner may, from time to time allow, remove all buildings or huts standing on such land; and if he does not do so, the notice shall be deemed to be cancelled.(4)When all such buildings or huts have been so removed such land shall, according to its situation, either-(i)be altogether excluded from the limits of the cheri or hutting ground, or(ii)be shown in a standard plan approved for the cheri or hutting ground under this Chapter, as not being part of such cheri or hutting ground:Provided that, if in the standard plan, any street or passage is shown on such land, the provisions of sections 257-H, 257-K, 257-0, 257-S, 257-U and 257-V, shall with all necessary modifications, be deemed to apply to such street or passage unless the commissioner otherwise directs.(5)If, after all die buildings or huts standing on any land have been removed under sub-section (3), any application is received for erecting any building or hut on such land, the commissioner may, by notice, require the owner of the land to; carry out such improvements included in the standard plan as he may think fit.(6)When all the buildings or huts standing on any land within a cheri or hutting ground have been removed under sub-section (3), the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may either-(a)cancel the standard plan (if any) already approved under this Chapter, for such cheri or hutting ground, or(b)modify such plan, after hearing the objections (if any) of any owner of land included in such cheri or hutting ground.(7)Where any land, formerly included in a cheri or hutting ground, ceases to be so included, and where any street or passage was shown on such land in the standard plan and where on such land ceasing to be so included, the commissioner does not consider it to be practicable or expedient to change the alignment of such street, he shall, in applying the proviso to sub-section (4) to such street, compensate the owner of such land for any area that is included in such street which is in excess of one-seventh of the entire area of the land which ceases to be included in the cheri or hutting ground.]Cheri or Hutting Ground Streets
