Section 257S(2) in Chennai City Municipal Corporation Act, 1919
(2)Every such private street shall, at all times, be kept open for scavenging purposes and for all other purposes of this Act in such manner as the commissioner may require, and shall also be kept open for the use of all the tenants of the cheri or hutting ground:Provided that notwithstanding anything contained in the [Indian Limitation Act, 1908] [See now the Limitation Act, 1963 (Central Act 36 of 1964).], no use of any such street shall, by reason of any lapse of time, be held to confer a right of way on the public so as to bring the street within the definition of a public street in clause (20) of section 3.
