Section 241(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Any land or building acquired under clause (b) of sub-section (1), maybe sold, leased or otherwise disposed of after public advertisement, and any conveyance made for that purpose may comprise such conditions as the standing committee thinks fit as to the removal of the existing building, if any, the description of the new building, if any, to be erected, the period within which the new buildings, if any, shall be completed and any other similar matters.
