Section 319(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The owner of any land in a hutting ground, for which a standard plan has been approved under this Chapter, shall maintain in proper order and repair, to the satisfaction of the Commissioner such streets, passages, drains, common bathing arrangements, common privy accommodation, means of lighting, means of water-supply and other works on the land as may be shown in the plan.
