Section 257A in Chennai City Municipal Corporation Act, 1919
257A. [ Power of [standing committee] [Inserted by section 125 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act of 1936).] to define and alter limits of cheris or hutting grounds.
- The [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may, subject to the approval of "the council, decide whether any particular area is or is not a cheri or hutting ground as defined in clause (8-A) of section 3 and the decision of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] shall, on such approval, be final. The [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may also, subject to the approval of the council, define the external limits of any cheri or hutting ground and from time to time alter such limits.[Improvement of cheris or hutting grounds] [Inserted by section 125 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act of 1936).]
