Section 299 in The Coimbatore City Municipal Corporation Act, 1981
299. Power of standing committee to define and alter limits of hutting grounds.
- The standing committee may, subject to the approval of the council, decide whether any particular area is or not a hutting ground as defined in clause (21) of section 2 and the decision of the standing committee shall, on such approval, be final. The standing committee may also, subject to the approval of the council, define the external limits of any hutting ground and from time to time alter such limits.Improvement of Hutting Grounds
