Section 315(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)No standard plan approved for a hutting ground under this Chapter shall without the consent of the owner thereof, show more than-(a)one-third of the whole area of such hutting ground as streets or passage; or(b)one-half of such area as open lands not to be built upon, whether such open lands be common ground, streets, passages or spaces behind a line of buildings or huts.
