Section 320 in The Coimbatore City Municipal Corporation Act, 1981
320. Right of owner of land and owner of building or hut over streets, land and drains shown in standard plan.
(1)The owner of any land in a hutting ground, for which a standard plan has been approved under this Chapter, shall be deemed to be the occupier of-(a)all the streets, passages and common ground;(b)all drains provided for the use of more than one hut; and(c)the common bathing arrangements, common privies and means of lighting the hutting ground on such land so far as the same are constructed in accordance with the standard plan.(2)The owner of any building or hut in such hutting ground shall be deemed to be the occupier of-(i)the land on which such building or but stands;(ii)the open space behind such building or hut which appertains thereto; and(iii)every drain, privy, means of lighting or water connection (if any) provided for the sole use of such building or hut.
