Section 257X(4) in Chennai City Municipal Corporation Act, 1919
(4)When all such buildings or huts have been so removed such land shall, according to its situation, either-(i)be altogether excluded from the limits of the cheri or hutting ground, or(ii)be shown in a standard plan approved for the cheri or hutting ground under this Chapter, as not being part of such cheri or hutting ground:Provided that, if in the standard plan, any street or passage is shown on such land, the provisions of sections 257-H, 257-K, 257-0, 257-S, 257-U and 257-V, shall with all necessary modifications, be deemed to apply to such street or passage unless the commissioner otherwise directs.
