Section 323(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)In any hutting ground, in respect of which a standard plan has not been prepared, or in any area in which it appears to the Commissioner, that huts are likely to be erected, the standing committee, may, after considering the objections, if any, of any owner of land in such hutting ground or in such area, prescribe alignments, not more than five metres in width, for such private streets as it may think fit.
