Section 257X(6) in Chennai City Municipal Corporation Act, 1919
(6)When all the buildings or huts standing on any land within a cheri or hutting ground have been removed under sub-section (3), the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may either-(a)cancel the standard plan (if any) already approved under this Chapter, for such cheri or hutting ground, or(b)modify such plan, after hearing the objections (if any) of any owner of land included in such cheri or hutting ground.
