Section 288 in The Coimbatore City Municipal Corporation Act, 1981
288. Application to construct or reconstruct huts.
(1)Every person who intends to construct or reconstruct a hut shall send to the Commissioner-(a)an application in writing for permission to execute the work; and(b)a site plan of the land.(2)Every such application and plan shall contain the particulars and be prepared in the manner required under rules or by-laws.
