Section 300(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The Commissioner may, for sanitary reasons, require the owner or occupier of any hutting ground of which the total area as comprised within the limits defined under section 299 is less than one thousand four hundred and fifty square metres,-(a)to open and construct such passages, not exceeding 3.5 metres in width between the buildings or huts, and to provide such surface drains and latrines for the use of the tenants of the hutting ground, as the Commissioner may think necessary; and(b)to remove the whole or any portion of a hut provided that the owner or occupier of the building or hut shall be entitled to receive from the municipal fund such compensation calculated according to the estimated value of the structure removed, as the Commissioner may determine.
