Section 314 in The Coimbatore City Municipal Corporation Act, 1981
314. Alternative power of Commissioner to make standard plan, purchase or acquire hutting ground or to carry out improvements himself or through purchaser or lessee.
(1)Notwithstanding anything contained in sections 308 to 313 the standing committee may, after receipt of a report made under section 307 with respect to any hutting ground and after giving an opportunity of being heard to the owner or occupier thereof, pass a resolution to the effect that the hutting ground is an unhealthy area and that in its opinion, the purchase or acquisition of the hutting ground, or any portion thereof is necessary for the purpose of making the improvements referred to in the said report.(2)When any such resolution has been passed, the Commissioner shall make a plan for the improvement of the said hutting ground or portion thereof, together with such estimates as may be necessary for a due understanding of the same, and may then purchase or acquire the said hutting ground or portion, and such plan shall be deemed to be the standard plan of hutting ground.(3)When any hutting ground or portion of a hutting ground has been so purchased or acquired, the Commissioner shall, as soon as is reasonably practicable, either -(a)sell or lease the same or part thereof to any person for the purpose and under the condition that he will, as regards the land so sold or leased to him, carry out the improvements shown in such standard plan; or(b)himself bring the said hutting ground or portion or any part of the same which has not been sold or leased under clause (a), into conformity with such standard plan; or(c)take measures for the erection of sanitary dwellings for the working classes or for the poorer classes, or for both on such land.(4)Whenever the Commissioner desires to sell or lease under sub-section (3) any hutting ground or any portion thereof, he shall, on application made on that behalf, give to the person from whom the same was purchased, or acquired, or his heirs, executors or administrators, a preferential right to purchase or take on lease such hutting ground or portion at such rates and on such terms and conditions as may be fixed by the standing committee if the standing committee considers that such right can be given without detriment to the carrying out the purposes of this Act. If more than one person so applies, the standing committee shall determine which of such persons shall have the preferential right under this sub-section to purchase or take on lease such hutting ground or portions thereof.
