Section 257Y in Chennai City Municipal Corporation Act, 1919
257Y. Power of [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] to prescribe alignments for cheri or hutting ground streets.
(1)In any cheri or hutting ground, in respect of which a standard plan has not been prepared, or in any area in which it appears to the commissioner, that huts are likely to be erected, the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may, after considering the objections, if any, of any owner of land in such cheri or hutting ground, or in such area, prescribe alignments, not more than sixteen feet in width, for such private streets as it may think fit.(2)When the land within such cheri or hutting ground or area is owned by more owners than one, each owning one or more separate plots of such land, such alignments shall as far as practicable, be so prescribed as not to occupy, within any such plot, more than one-fourth of the area thereof and shall not ordinarily be less than one hundred feet apart.(3)If, in any such plot, more than one-fourth of the area thereof is occupied by such alignments, the corporation shall pay such compensation to the owner of the plot as the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may fix as reasonable:Provided that no compensation shall be paid in respect of any such plot as long as any hut or other structure other than a masonry building is left standing within any such alignment in the plot.(4)No building or hut or portion thereof shall be erected within any alignment prescribed under sub-section (1).(5)The provisions of section 257-S shall, with all necessary modifications, be deemed to apply to every street, the alignment for which has been prescribed under this section.
