Section 257Z in Chennai City Municipal Corporation Act, 1919
257Z. Power of commissioner to require removal of existing huts within the street or hut alignment in cheri or hutting ground.
(1)In any cheri or hutting ground, at any time after the expiration of seven years from the time when any alignment has been prescribed-(a)for a street under section 257-Y, or(b)for buildings or huts,the commissioner may, by notice, require the owner of the land or the owners or occupiers of existing buildings or huts to remove such buildings or huts or portions thereof as fall-(i)within any such prescribed street alignment, or(ii)within six feet on either side of any such prescribed building or hut alignment as the case may be.(2)When a building or hut has been removed under the provisions of subsection (1), the corporation shall pay to the owner thereof such compensation as the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may consider to be reasonable, but such compensation shall in no case exceed the value of the building or hut less the value of the materials thereof.
