Section 298 in The Coimbatore City Municipal Corporation Act, 1981
298. Exemptions.
- Any building constructed and used, or intended to be constructed and used, exclusively for the purpose of a plant-house, metre-house, summer-house (not being a dwelling-house), poultry house, or aviary, shall be exempted from the provisions of this Chapter other than section 271, provided the building be wholly detached from and situated at a distance of at least three metres from the nearest adjacent building.
