Section 257V(2) in Chennai City Municipal Corporation Act, 1919
(2)The owner of any building or hut in such cheri or hutting ground shall be deemed to be the occupier of-(i)the land on which such building or hut stands,(ii)the open space behind such building or hut which appertains 1 thereto, and(iii)every drain, privy, means of lighting or water connection (if any) provided for the sole use of such building or hut.
