Section 257Q(1) in Chennai City Municipal Corporation Act, 1919
(1)No standard plan approved for a cheri or hutting ground under this Chapter shall, without the consent of the owner thereof, show more than-(a)one-third of the whole area of such cheri or hutting ground as streets or passages, or(b)one-half of such areas as open lands not to be built upon, whether such open lands be common ground, streets, passages or spaces behind a line of buildings or huts.
