Section 328 in The Coimbatore City Municipal Corporation Act, 1981
328. Precaution in case of dangerous trees.
(1)If any tree or any branch of a tree or fruit of any tree be deemed by the Commissioner to be likely to fall and thereby endanger any person or any structure, the Commissioner may by notice require the owner of the said tree to secure, lop or cut down the said tree so as to prevent any danger therefrom.(2)If immediate action is necessary, the Commissioner may himself, before giving such notice or before the period of notice expires secure, lop or cut down the said tree or remove the fruit thereof or fence off a part of any street or take such temporary measures, as he thinks fit to prevent danger, and the cost of doing so shall be recoverable from the owner in the manner provided in section 478.
