Section 323(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)When the land within such hutting ground or area is owned by more owners than one, each owning one or more separate plots of such land, such alignments shall as far as practicable, be so prescribed as not to occupy, within any such plot, more than one-fourth of the area thereof and -hall not ordinarily be less than thirty metres apart.
