Section 257Q in Chennai City Municipal Corporation Act, 1919
257Q. Proportions of area or cheri or hutting ground to be shown in standard plan as streets, passages and open lands.
(1)No standard plan approved for a cheri or hutting ground under this Chapter shall, without the consent of the owner thereof, show more than-(a)one-third of the whole area of such cheri or hutting ground as streets or passages, or(b)one-half of such areas as open lands not to be built upon, whether such open lands be common ground, streets, passages or spaces behind a line of buildings or huts.(2)In calculating the said proportions of one-third and one-half of any such area, no tank situated therein that has not been filled up- shall be taken into account.
