Section 310 in The Coimbatore City Municipal Corporation Act, 1981
310. Payment of expenses incurred in carrying out improvements.
- When any improvements required by a notice under section 309 are carried out by-the Commissioner under section 471 all expenses incurred thereby, including such compensation as the Commissioner may think fit to pay to the owner or occupier of building or hut removed shall be paid by the owner of the hutting ground to the corporation and shall constitute a charge upon such hutting ground:Provided that notwithstanding anything contained in section 475, if it appears to the standing committee that any such owner is unable by reason of poverty, to pay such expenses or any portion thereof, in the case of expenses relating to work which should, in the opinion of the standing committee have been done by the owner or occupier of huts within the hutting ground, it may order the same or any portion thereof to be paid out of the municipal find, and in the case of expenses which should be paid by the owner or occupier of the hutting ground, it may order the same or any portion thereof to be advanced out of the municipal fund, but thereafter to constitute a charge upon such hutting ground.
