Section 303 in The Coimbatore City Municipal Corporation Act, 1981
303. Suspension of building pending preparation of standard plan.
- When the owner or occupier of a hutting ground has been required under section 301 to prepare a plan, no new building or hut shall be erected and no addition shall be made to any building or hut in such hutting ground until a plan has been prepared and approved under that section or under section 302.
