Section 302(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)When a plan has been prepared under sub-section (1), the Commissioner shall fix a day for the hearing of objections, if any, made by or on behalf of the owner or occupier of the hutting ground and the owner or occupier of the huts or masonry buildings therein, and after hearing such objections, may in his discretion, approve such plan either with or without modifications.
