Section 257J(1) in Chennai City Municipal Corporation Act, 1919
(1)The [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] shall consider every report (together with the plan and Schedules A and B annexed thereto) made under section 257-1, and after considering the objections (if any) of the owner or owners of the cheri or hutting ground in respect of which the report has been made and of any owner of any hut which is required to be demolished or altered and of the owner of any masonry building which is to be dealt with under sub-section (4) of section 257-1, may approve such plan and schedules after making such modifications (if any) therein as it may think fit.
