Section 322 in The Coimbatore City Municipal Corporation Act, 1981
322. Power of owner to take land out of the category of hutting ground in certain cases.
(1)The owner of any land included in a hutting ground which bears a separate number in the assessment book may, at any time, whether a standard plan for the hutting ground has been prepared under this Chapter or not, send notice to the Commissioner that he intends to remove all the buildings or huts standing on such land:Provided that the receipt of any such notice by the Commissioner shall not be a bar to the approval by the Commissioner or the standing committee under this Chapter, of a standard plan for such hutting ground.(2)From the date of such notice no application shall be entertained for erecting on such land any new building or hut or adding to any building or hut standing on the land.(3)Such owner shall within six months after the date of such notice, or within such further time as the Commissioner may from time to time allow, remove all buildings or huts standing on such land, and, if he does not do so, the notice shall be deemed to be cancelled.(4)When all such buildings or huts have been so removed, such land shall, according to its situation either-(i)be altogether excluded from the limits of the hutting ground; or(ii)be shown in a standard plan approved for the hutting ground under this Chapter, as not being a part of such hutting ground:Provided that, if in the standard plan, any street or passage is shown on such land the provisions of sections 306, 309, 313, 317,319 and 320 shall with all necessary modifications, be deemed to apply to such street or passage unless the Commissioner otherwise directs.(5)If, after all the buildings or huts standing on any land have been removed under sub-section (3), any application is received for erecting any building or hut on such land, the Commissioner may, by notice, require the owner of the land to carry out such improvements included in the standard plan as he may think fit.(6)When all the buildings or huts standing on any land within a hutting ground have been removed under sub-section (3), the standing committee may either-(a)cancel the standard plan, if any, already approved under this Chapter, for such hutting ground; or(b)modify such plan, after hearing the objections, if any, of any owner of land included in such hutting ground.(7)Where any land, formerly included in hutting ground, ceases to be so included and where any street or passage was shown on such land in the standard plan and where on such land ceasing to be so included, the Commissioner does not consider it to be practicable or expedient to change the alignment of such street, he shall, in applying the proviso to sub-section (4) to such street, compensate the owner of such land for any area that is included in such street which is in excess of one-seventh of the entire area of the land which ceases to be included in the hutting ground.Hutting Ground Streets
