Section 257P(3) in Chennai City Municipal Corporation Act, 1919
(3)When any cheri or hutting ground or portion of a cheri or hutting ground has been so purchased or acquired, the commissioner shall as soon as is reasonably practicable, either-(a)sell or lease the same or part thereof to any person for the purpose and under the condition that he will, as regards the land so sold or Teased to him, carry out the improvements shown in such standard plan, or(b)himself bring the said cheri, hutting ground or portion or any part of the same which has not been sold or leased under clause (a), into conformity with such standard plan, or(c)take measures for the erection of sanitary dwellings for the working classes or for the poorer classes, or for both, on such land.
