Section 259(5) in The Coimbatore City Municipal Corporation Act, 1981
(5)The council shall have power to lease road sides and street margins vested in the corporation for occupation on such terms and conditions and for such period as it may deem fit:Provided that no such lease for any term exceeding three years shall be valid unless the sanction of the Government therefor shall have been first obtained:Provided further that the Government consider that any occupation of a road side or street margin under a lease granted by the council under this section is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road side or street margin as such, the Government may direct the council to cancel or modify the lease, and the council shall, thereupon, cancel or modify the lease accordingly.
