Section 324 in The Coimbatore City Municipal Corporation Act, 1981
324. Power of Commissioner to require removal of existing huts within the street or hut alignment in hutting ground.
(1)In any hutting ground, at any time after the expiration of seven years from the time when any alignment has been prescribed -(a)for a street under section 323; or(b)for buildings or huts,the Commissioner may, by notice require the owner of the land or the owners or occupiers of the existing buildings or huts to remove such buildings or huts or portion thereof as follows:-(i)within any such prescribed street alignment; and(ii)within 1.5 metres on either side of any such prescribed building or hut alignment, as the case may be.(2)When a building or hut has been removed under the provisions of subsection (1), the corporation shall pay to the owner thereof such compensation as the standing committee may fix, but such compensation shall in no case exceed the value of the building or hut less the value of the materials thereof.
