Section 292 in The Coimbatore City Municipal Corporation Act, 1981
292. Grounds on which permission to construct or reconstruct hut may be refused.
- The only grounds on which permission to construct or reconstruct a hut may be refused are the following, namely:-(a)that the work or the use of the site for the work would contravene some specified provision of any law of some specified rule, by-law, order or declaration made under any law;(b)that the application for permission does not contain the particulars or is not prepared in the manner required under rules or by-laws;(c)that any information or plan required by the Commissioner under rules or by-laws has not been duly furnished;(d)that streets or roads have not been mad ? as required by section 250;(e)that the land on which the hut is to be constructed or the street or streets on which such land abuts are not adequately drained, levelled or lighted; or(f)that the proposed hut would be an encroachment upon Government or municipal land;(g)that the land on which the hut is to be constructed is required for a public purpose under any law for the time being in force.(2)Whenever the Commissioner or standing committee refuse's to grant permission to construct or reconstruct a hut, the reasons for such refusal shall be specifically stated in the order.
