Section 257D in Chennai City Municipal Corporation Act, 1919
257D. Preparation of standard plan by commissioner where owners disagree, etc.
(1)If, after the service of a notice under section 257-C on the owner or owners of any cheri or. hutting ground-(a)such owner or owners prefer for any reason to have a plan prepared for them by the commissioner, or(b)such owner or owners fail to comply within sixty days with such notice, or(c)such owners do not agree among themselves in the preparation of a plan as required by such notice,the commissioner shall cause the cheri or hutting ground to be inspected by two persons appointed in that behalf, one of whom shall be the health officer of the corporation or a person holding the diploma of Public Health or such other qualification as may be prescribed by the council in this behalf, and the other an engineer and the commissioner on receipt of their report shall cause a plan to be prepared to the scale and showing the particulars proscribed in the said section.(2)When a plan has been prepared under sub-section (1), the commissioner shall fix a day for the hearing of objections (if any) made by or on behalf of the owner or owners of the cheri or hutting ground and the owners of the huts or masonry buildings therein, and after hearing such objections, may in his discretion, approve such plan either with or without modifications.(3)Every plan of a cheri or hutting ground approved under sub-section (2) shall be deemed to be the standard plan of the cheri or hutting ground.(4)When the commissioner causes a plan to be prepared under sub-section (1), he may charge the owner or owners of the cheri or hutting ground therefor at a rate not exceeding one rupee per two thousand four hundred square feet.]
