Section 243 in The Coimbatore City Municipal Corporation Act, 1981
243. Restrictions on erection of, or addition to, buildings within street alignment or building line.
(1)No person shall construct any portion of any building within a street alignment prescribed under section 242 provided however that the Commissioner may, in his discretion, permit additions to a building to be made within a street alignment, if such additions merely add to the height and rest upon an existing building or wall, upon the owner of the building executing an agreement binding himself and his successors in interest -(a)not to claim compensation in the event of the Commissioner at any time thereafter calling upon him or such successors to remove any building erected or added to in pursuance of such permission or any portion thereof; and(b)to pay the expenses of such removal:Provided that the Commissioner shall, in every case in which he gives permission, report his reasons in writing to the standing committee.(2)If the Commissioner refuses to grant permission to erect or add to any building on the ground that the proposed site falls wholly or in part within a street alignment prescribed under section 242 and if such site or the portion thereof which falls within such alignment be not acquired on behalf of the corporation within three years after the date of such refusal, the corporation shall pay compensation to the owner of the site.(3)No person shall erect or add to any building between a street alignment and a building line prescribed under section 242 except with the permission of the Commissioner, who may when granting permission impose such condition as the standing committee may lay down for such cases.
