Section 295 in The Coimbatore City Municipal Corporation Act, 1981
295. Application of provisions to alterations and additions.
(1)The provisions of this Chapter and of any rules or by-laws made under this Act relating to construction and reconstruction of buildings shall also be applicable to any alteration thereof or addition thereto:Provided that works of necessary repair which do not affect the position or dimensions of a building or any room therein shall not be deemed an alteration or addition for the purposes of this section.(2)It any question arises as to whether any addition or alteration is necessary repair not affecting the position or dimensions of a building or room such question shall be referred to the standing committee, whose decision shall be final.
