Section 300(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)When the Commissioner proposes to issue a requisition in respect of any hutting ground under sub-section (1), he shall prepare a standard plan showing the proposed improvements, and may then by written notice, call on the owner or occupier of the hutting ground to show cause why the hutting ground should not be improved within a date to be fixed in conformity with the said plan.
