Section 325 in The Coimbatore City Municipal Corporation Act, 1981
325. Power of Commissioner to require space to be kept between masonry building in hutting ground and centre line of hutting ground street.
- Any person who erects a masonry building-(a)in any hutting ground in respect of which a standard plan has been approved under section 301, 302 or 308; or(b)in any hutting ground or area in respect of which alignments for streets have been prescribed under section 323;shall if so required by notice issued by the Commissioner, leave a clear space of 4.5 metres between the centre line of any street or passage showing in such plan, or of any street the alignment for which has been so prescribed, as the case may be, and the nearest part of such building.
