Section 257R(1) in Chennai City Municipal Corporation Act, 1919
(1)When the land included in a cheri or hutting ground is owned by more owners than one, each owning one or more separate plots of such land, the standard plan approved under this Chapter for such cheri or hutting ground shall, as far as practicable, provide-(a)for one or more buildings or huts being completely contained in each such plot, and(b)for such proportion of each such plot being taken for streets, passages and open land as is specified in section 257-Q.
