Section 257U(1) in Chennai City Municipal Corporation Act, 1919
(1)The owner or owners of any land in a cheri or hutting ground, for which a standard plan has been approved under this Chapter, shall maintain in proper order and repair, to the satisfaction of the commissioner such streets, passages, drains common bathing arrangements, common privy accommodation, means of lighting, means of water-supply and other works on the land as may be shown in the plan.
