Section 316 in The Coimbatore City Municipal Corporation Act, 1981
316. Regulation of plots by standard plan and compensation for adjustments of plots.
(1)When the land included in a hutting ground is owned by more owners than one, each owing one or more separate plots of such land, the standard plan approved under this Chapter for such hutting ground shall, as far as practicable, provide -(a)for one or more buildings or huts being completely contained in each such plot; and(b)for such proportion of each such plot being taken for streets, passages and open lands as is specified in section 315.(2)If a greater proportion of any one such plot than the proportion specified in section 315 is so taken such standard plan shall indicate-(i)the compensation which shall be payable to the owner of such plot; and(ii)the person who are liable to pay such compensation by reason of their benefiting by such greater proportion having been taken.(3)If no person can equitably be called upon to pay such compensation, the same shall be paid by the corporation.(4)Any compensation payable under this section to the owner of any land in a hutting ground shall not be paid until such land has been brought into complete conformity with the standard plan.
