Section 257D(1) in Chennai City Municipal Corporation Act, 1919
(1)If, after the service of a notice under section 257-C on the owner or owners of any cheri or. hutting ground-(a)such owner or owners prefer for any reason to have a plan prepared for them by the commissioner, or(b)such owner or owners fail to comply within sixty days with such notice, or(c)such owners do not agree among themselves in the preparation of a plan as required by such notice,the commissioner shall 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 such other qualification as may be prescribed by the council in this behalf, and the other an engineer and the commissioner on receipt of their report shall cause a plan to be prepared to the scale and showing the particulars proscribed in the said section.
