Section 322(6) in The Coimbatore City Municipal Corporation Act, 1981
(6)When all the buildings or huts standing on any land within a hutting ground have been removed under sub-section (3), the standing committee may either-(a)cancel the standard plan, if any, already approved under this Chapter, for such hutting ground; or(b)modify such plan, after hearing the objections, if any, of any owner of land included in such hutting ground.
