Section 345 in The Coimbatore City Municipal Corporation Act, 1981
345. Abatement of overcrowding in dwelling-house or dwelling-place.
(1)If it appears to the Commissioner that any dwelling-house or other building which is used as a dwelling-place, or any room in any such dwelling-house or building, is so overcrowded as to endanger the health of the inmates thereof, he may apply to a magistrate to abate such overcrowding, and the magistrate after such inquiry as he thinks fit to make, nay by written order, require the owner of the building or room within a reasonable time, not exceeding four weeks to be laid down in the said order, to abate such overcrowding by reducing the number of lodgers, tenants or other inmates of the building or room, or may pass such other order as he may deem just and proper.(2)The standing committee may, declare what amount of superficial and cubic space shall be deemed for the purposes of sub-section (1) to be necessary for each occupant of a building or room.(3)If any building or room referred to in sub-section (1) has been sub-let, the landlord of the lodgers, tenants or other actual inmates of the same shall, for the purposes of this section, be deemed to be owner of the building or room.(4)It shall be incumbent on every tenant, lodger, or other inmate of a building or room, to vacate on being required by the owner so to do in obedience to any requisition made under sub-section (1).General
