Section 317(1) in The Madurai City Municipal Corporation Act, 1971
(1)Every street or passage in a hutting ground which is shown in the standard plan approved under this Chapter for the hutting ground and which is not already a public street, shall, unless such street or passage is declared to be a public street under section 255 be decreed to be a private street and the portion thereof which falls on the land of each owner shall belong to such owner:Provided that any portion of any such street or passage which is situated on land purchased or acquired under section 312 shall remain the property of the corporation.
