Section 257P(1) in Chennai City Municipal Corporation Act, 1919
(1)Notwithstanding anything contained in sections 257-J and 257-0, the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] may, after receipt of a report made under section 257-1 with respect to any cheri or hutting ground, and after giving an opportunity of being heard to the owner or owners thereof, pass a resolution to the effect that the cheri or hutting ground is an unhealthy area and that in its opinion, the purchase or acquisition of the cheri or hutting ground, or of any portion thereof, is necessary for the purpose of making the improvements referred to in the said report.
