Section 257S in Chennai City Municipal Corporation Act, 1919
257S. Streets and passages shown in standard plan if not public streets to remain private.
(1)Every street or passage in a cheri or hutting ground which is shown in the standard plan approved under this Chapter for that cheri or 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 219, be deemed 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 pas.sage which is situated on land purchased or acquired under section 257-N shall remain the property of the corporation.(2)Every such private street shall, at all times, be kept open for scavenging purposes and for all other purposes of this Act in such manner as the commissioner may require, and shall also be kept open for the use of all the tenants of the cheri or hutting ground:Provided that notwithstanding anything contained in the [Indian Limitation Act, 1908] [See now the Limitation Act, 1963 (Central Act 36 of 1964).], no use of any such street shall, by reason of any lapse of time, be held to confer a right of way on the public so as to bring the street within the definition of a public street in clause (20) of section 3.
