Section 269(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The council may give public notice of its intention to declare -(a)that, in any street or portions of streets specified in the notice,-(i)continuous building will be allowed,(ii)the elevation and construction of the frontage of all buildings thereafter constructed or re-constructed shall, in respect of their architectural features, be such as the Commissioner may consider suitable to the locality; or(b)that in any localities specified in the notice the construction of only detached buildings will be allowed; or(c)that in any streets, portions of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character or buildings destined for particular uses will not be allowed without the special permission of the Commissioner.
