Section 314(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)Whenever the Commissioner desires to sell or lease under sub-section (3) any hutting ground or any portion thereof, he shall, on application made on that behalf, give to the person from whom the same was purchased, or acquired, or his heirs, executors or administrators, a preferential right to purchase or take on lease such hutting ground or portion at such rates and on such terms and conditions as may be fixed by the standing committee if the standing committee considers that such right can be given without detriment to the carrying out the purposes of this Act. If more than one person so applies, the standing committee shall determine which of such persons shall have the preferential right under this sub-section to purchase or take on lease such hutting ground or portions thereof.
