Section 257V in Chennai City Municipal Corporation Act, 1919
257V. [ Right of owner of land and owner of building, or hut over streets, land and drains shown in standard plan. [Inserted by section 125 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(1)The owner of any land in a cheri or hutting ground, for which a standard plan has been approved under this Chapter, shall be deemed to be the occupier of-(a)all the streets, passages and common ground,(b)all drains provided for the use of more than one hut, and(c)the common bathing arrangements, common privies and means of lighting the cheri or hutting ground,on such land so far as the same are constructed in accordance with the standard plan.(2)The owner of any building or hut in such cheri or hutting ground shall be deemed to be the occupier of-(i)the land on which such building or hut stands,(ii)the open space behind such building or hut which appertains 1 thereto, and(iii)every drain, privy, means of lighting or water connection (if any) provided for the sole use of such building or hut.
