Section 327 in The Coimbatore City Municipal Corporation Act, 1981
327. Precaution in case of dangerous structures.
(1)If any structure be deemed by the Commissioner to be in a ruinous state or dangerous to passers-by or to the occupiers of neighbouring structures, the Commissioner may, by notice, require the owner or occupier to fence off, take down, secure or repair such structure so as to prevent any danger thereform.(2)If immediate action is necessary the Commissioner may himself, before giving such notice or before the period of notice expires fence off, take down, secure or repair such structure or fence off.a part of any street or take such temporary measures as he thinks fit to prevent danger and the cost of doing so shall be recoverable from the owner or occupier in the manner provided in section 478.(3)If, in the Commissioner's opinion, the said structure is imminently dangerous to the inmate thereof, the Commissioner shall order the immediate evacuation thereof and any person disobeying may be removed by any police officer.
