Section 306(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The Commissioner may at any time, by notice require the owner or occupier of any hutting ground for which a standard plan has been prepared under section 301 or section 302,-(a)to construct the drains, privies, streets and passages, provide the means of lighting, water-supply and common bathing arrangements and carry out the other improvements shown in such plan, so far as may be practicable having regard to the existing arrangement of the huts; and(b)if any tank, well or low land is shown in such plans as to be conserved or filled up, to conserve or fill up such tank, well or low land.
