Section 324(1) in The Coimbatore City Municipal Corporation Act, 1981
(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.
