Section 257I(1) in Chennai City Municipal Corporation Act, 1919
(1)If it appears to the commissioner that any cheri or hutting ground-(a)by reason of the manner in which the buildings or huts are crowded together, or(b)for any other reason,is in such an unhealthy condition that the procedure provided by the foregoing sections of this Chapter would be too dilatory to meet the emergency, he may, after giving notice to the owner or owners of the cheri or hutting ground, cause the cheri or hutting ground to be inspected by two persons appointed in that behalf, one of whom shall be the health officer of the corporation or a person holding the Diploma of Public Health or having such other qualifications as may be prescribed by the council in this behalf, and the other an engineer. In appointing such persons, the commissioner shall consider any proposals made by the owner or owners of the cheri or hutting ground in this connection.
