Section 257P(4) in Chennai City Municipal Corporation Act, 1919
(4)Whenever the commissioner desires to sell or lease under sub-section (3) any cheri or hutting ground or any portion thereof, he shall, on application made on that behalf, give to the person from whom the same was purchased or acquired, or his heirs, executors or administrators, a preferential right to purchase or take on lease such cheri, hutting ground or portion at such rates and on such terms and conditions as may be fixed by the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.], if the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] considers that such right can be given without detriment to the carrying out of the purposes of this Act. If more than one person so applies, the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] shall determine which of such persons shall have the preferential right under this sub-section to purchase or take on lease such cheri or hutting ground or portion.
