Section 257X(7) in Chennai City Municipal Corporation Act, 1919
(7)Where any land, formerly included in a cheri or hutting ground, ceases to be so included, and where any street or passage was shown on such land in the standard plan and where on such land ceasing to be so included, the commissioner does not consider it to be practicable or expedient to change the alignment of such street, he shall, in applying the proviso to sub-section (4) to such street, compensate the owner of such land for any area that is included in such street which is in excess of one-seventh of the entire area of the land which ceases to be included in the cheri or hutting ground.]Cheri or Hutting Ground Streets
