Section 309 in The Coimbatore City Municipal Corporation Act, 1981
309. Power of Commissioner to require owner or occupier to carry out improvements specified in Schedule A.
- When Schedule A annexed to a report made under section 307 has been approved under section 308 the Commissioner may cause a written notice to be served upon-(a)the owner or occupier of the building or hut referred to in such Schedule A; or(b)the owner or occupier of the hutting ground in which such buildings or huts are situated;requiring them to carry out all or any of the improvements specified in that Schedule or any portion of such improvements.
