Section 311(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)If, in carrying out any improvements as provided in section 309, the Commissioner causes any building or hut or any portion thereof to be pulled down, he shall -(a)cause the materials of such building, hut or portion to be given to the owner of the building or hut if such owner elects to take them; or(b)if the owner does not elect to take the materials or if the owner be unknown or the title to the building or hut be disputed, cause such materials to be sold, and hold in deposit, the proceeds of the sale, together with any sum awarded as compensation under section 310.
