Section 316(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)When the land included in a hutting ground is owned by more owners than one, each owing one or more separate plots of such land, the standard plan approved under this Chapter for such hutting ground shall, as far as practicable, provide -(a)for one or more buildings or huts being completely contained in each such plot; and(b)for such proportion of each such plot being taken for streets, passages and open lands as is specified in section 315.
