Section 313 in The Coimbatore City Municipal Corporation Act, 1981
313. Application of sections 304 to 306 to hutting ground for which standard plan has been approved under section 308.
- When a standard plan of a hutting ground and any Schedule B, annexed to the report made under section 307 with respect to that hutting ground, have been approved under section 308 -(a)the provisions of section 304 shall apply to such hutting ground; and(b)the provisions of sections 305 and 306 shall apply to such hutting ground in respect of the improvements, indicated in that Schedule as provided in sub-section (4) of section 307.
