Section 317 in The Coimbatore City Municipal Corporation Act, 1981
317. Streets and passages shown in standard plan if not public streets to remain private.
(1)Every street or passage in a hutting ground which is shown in the standard plan approved under this Chapter for that hutting ground and which is not already a public street, shall, unless such street or passage is declared to be a public street under section 255 be deemed to be a private street and the portion thereof which falls on the land of each owner shall be long to such owner:Provided that any portion of any such street or passage which is situated on land purchased or acquired under section 312 shall remain the properly of the corporation.(2)Every such private street, at all times, be kept open for sanitary purposes and for all other purposes of this Act in such manner as the Commissioner may require, and shall also be kept open for the use of all the tenants of the hutting ground:Provided that, notwithstanding anything contained in the Limitation Act, 1963 (Central Act 36 of 1963), no use of any such street shall, by reason of any lapse of time, be held to confer a right of way on the public so as to bring the street within the definition of a public street in clause (33) of section 2.
