Section 322(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)When all such buildings or huts have been so removed, such land shall, according to its situation either-(i)be altogether excluded from the limits of the hutting ground; or(ii)be shown in a standard plan approved for the hutting ground under this Chapter, as not being a part of such hutting ground:Provided that, if in the standard plan, any street or passage is shown on such land the provisions of sections 306, 309, 313, 317,319 and 320 shall with all necessary modifications, be deemed to apply to such street or passage unless the Commissioner otherwise directs.
