Section 257D(2) in Chennai City Municipal Corporation Act, 1919
(2)When a plan has been prepared under sub-section (1), the commissioner shall fix a day for the hearing of objections (if any) made by or on behalf of the owner or owners of the cheri or hutting ground and the owners of the huts or masonry buildings therein, and after hearing such objections, may in his discretion, approve such plan either with or without modifications.
