Section 257T in Chennai City Municipal Corporation Act, 1919
257T. Bathing arrangements and privy accommodation in cheri or hutting ground as shown in standard plan, to be kept open for use of tenants.
- The bathing arrangements and privy accommodation in a cheri or hutting ground, which are shown in the standard plan approved under this Chapter for such cheri or hutting ground as being common to use of all or some of the tenants of the cheri or hutting ground, shall at all times be kept available for the use of such tenants:Provided that notwithstanding anything contained in the [Indian Limitation Act, 1908] [See now the Limitation Act, 1963 (Central Act 36 of 1964).], if at any time the land on which any such bathing arrangements or privy accommodation are provided ceases to form part of such cheri or hutting ground, no such use shall, by reason of any lapse of time, be held to confer any right on any person so as prejudicially to affect the rights of the owner of such land.
