Section 320(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The owner of any land in a hutting ground, for which a standard plan has been approved under this Chapter, shall be deemed to be the occupier of-(a)all the streets, passages and common ground;(b)all drains provided for the use of more than one hut; and(c)the common bathing arrangements, common privies and means of lighting the hutting ground on such land so far as the same are constructed in accordance with the standard plan.
