Section 318 in The Coimbatore City Municipal Corporation Act, 1981
318. Bathing arrangements and privy accommodation in hutting ground as shown in standard plan to be kept open for use of tenants.
- The bathing arrangements and privy accommodation in a hutting ground, which are shown in the standard plan approved under this Chapter for such hutting ground as being common to the use of all or some of the tenants of the hutting ground, shall at all times be kept available for the use of such tenants:Provided that notwithstanding anything contained in the Limitation Act, 1963 (Central Act 36 of 1963), if at any time the land on which any such bathing arrangements or privy accommodation are provided ceases to form part of such hutting ground, no such use shall, by reason of any lapse of time, be held to confer any right on any person so as to prejudicially affect the rights of the owner of such land.
