Section 311 in The Coimbatore City Municipal Corporation Act, 1981
311. Disposal by the Commissioner of materials of buildings or huts pulled down.
(1)If, in carrying out any improvements as provided in section 309, the Commissioner causes any building or hut or any portion thereof to be pulled down, he shall -(a)cause the materials of such building, hut or portion to be given to the owner of the building or hut if such owner elects to take them; or(b)if the owner does not elect to take the materials or if the owner be unknown or the title to the building or hut be disputed, cause such materials to be sold, and hold in deposit, the proceeds of the sale, together with any sum awarded as compensation under section 310.(2)Any amount held in deposit under clause (b) of sub-section (1) shall be so held by the corporation until any person obtains an order from a competent Court for the payment to him of such amount.(3)A Court of District Munsif shall be deemed to be a competent Court for the purpose of this section.
