Section 257R in Chennai City Municipal Corporation Act, 1919
257R. Regulation of plots by standard plan and compensation for adjustments of plots.
(1)When the land included in a cheri or hutting ground is owned by more owners than one, each owning one or more separate plots of such land, the standard plan approved under this Chapter for such cheri or hutting ground shall, as far as practicable, provide-(a)for one or more buildings or huts being completely contained in each such plot, and(b)for such proportion of each such plot being taken for streets, passages and open land as is specified in section 257-Q.(2)If a greater proportion of any one such plot than the proportion specified in section 257-Q is so taken, such standard plan shall indicate-(i)the compensation which shall be payable to the owner of such plot, and(ii)the persons who are liable to pay such compensation by reason of their benefiting by such greater proportion having been taken.(3)If no person can equitably be called upon to pay such compensation, the same shall be paid by the corporation.(4)Any compensation payable under this section to the owner or owners of any land in a cheri or hutting ground shall not be paid until such land has been brought into complete conformity with the standard plan.
