Section 257Y(1) in Chennai City Municipal Corporation Act, 1919
(1)In any cheri or hutting ground, in respect of which a standard plan has not been prepared, or in any area in which it appears to the commissioner, that huts are likely to be erected, the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may, after considering the objections, if any, of any owner of land in such cheri or hutting ground, or in such area, prescribe alignments, not more than sixteen feet in width, for such private streets as it may think fit.
