Section 312 in The Coimbatore City Municipal Corporation Act, 1981
312. Power of standing committee to direct Commissioner to purchase or acquire buildings or land in hutting ground.
- The standing committee may, at any time after the receipt of a report made under section 307, direct the Commissioner to purchase or acquire --(a)any building within such hutting ground; or(b)any land appertaining to such building; or(c)any such building, together with the land appertaining thereto or any portion thereof, which is mentioned in that behalf in Schedule A or Schedule B, annexed to such report provided however, that it shall be competent for the Commissioner to purchase any item of property mentioned above, if it does not exceed rupees one thousand in value.
