Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 257X(6)] [Section 257X] [Entire Act] State of Tamilnadu - Subsection Section 257X(6)(b) in Chennai City Municipal Corporation Act, 1919 (b)modify such plan, after hearing the objections (if any) of any owner of land included in such cheri or hutting ground.