Section 257Y(3) in Chennai City Municipal Corporation Act, 1919
(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.
