Section 254(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)If any private street or part thereof is not levelled, paved, metalled, flagged, channelled, sewered, drained, conserved or lighted to the satisfaction of the Commissioner, he may, by notice, require the owners of such street or part and the owners of the buildings and lands fronting or abutting on such street or part including in cases where the owners of the land and of the buildings thereon are different, the owners both of the land and of the building to carry out any work which, in his opinion, may be necessary, and within such time as may be specified in such notice.
