Section 317(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Every street or passage in a hutting ground which is shown in the standard plan approved under this Chapter for that hutting ground and which is not already a public street, shall, unless such street or passage is declared to be a public street under section 255 be deemed to be a private street and the portion thereof which falls on the land of each owner shall be long to such owner:Provided that any portion of any such street or passage which is situated on land purchased or acquired under section 312 shall remain the properly of the corporation.
