Section 257L in Chennai City Municipal Corporation Act, 1919
257L. Payment of expenses incurred in carrying out improvements.
- When any improvements required by a notice under section 257-K are carried out by the commissioner under section 380, all expenses incurred thereby, including such reasonable compensation as the commissioner may think fit to pay to the owners or occupiers of buildings or huts removed, shall be paid by the owner or owners of the cheri or hutting ground to the corporation and shall constitute a charge upon such cheri or hutting ground:Provided that notwithstanding anything contained in section 384, if it appears to the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] that any such owner is unable by reason of poverty, to pay such expenses or any portion thereof, in the case of expenses relating to work which should, in the opinion of the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.] have been done by the owners or occupiers of huts within the cheri or hutting ground, it may order the same or any portion thereof to be paid out of the municipal fund, and in the case of expenses which should be paid by the owner or owners of the cheri or hutting ground, it may order the same or any portion thereof to be advanced out of the municipal fund, but thereafter to constitute a charge upon such cheri or hutting ground.
