Section 257AA in Chennai City Municipal Corporation Act, 1919
257AA. [ Power of Commissioner to require space to be kept between masonry building in cheri or hutting ground and centre line of cheri or hutting ground street. [Inserted by section 125 of then ladras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- Any person who erects a masonry building-(a)in any cheri or hutting ground in respect of which a standard plan has been [approved under sections 257-C, 257-D or 257-J], or(b)in any cheri or hutting ground or area in respect of which alignments for streets have been prescribed under section 257-Y,shall, if so required by notice issued by the commissioner, leave a clear space of fifteen feet between the centre line of any street or passage shown in such plan, or of any street the alignment for which has been so prescribed, as the case may be, and the nearest part of such building.
