Section 305 in The Coimbatore City Municipal Corporation Act, 1981
305. Power of Commissioner to require removal of building or hut not in conformity with standard plan.
- When a standard plan has been approved for hutting ground under section 301 or section 302, the Commissioner may, at any time, by notice, require the owner or occupier of any buildings or hut in such hutting ground, which is not in conformity with the standard plan to remove the whole or any portion of such building or hut.(2)When a building or hut or portion of a building or hut has been removed in compliance with a requisition made under sub-section (1), the owner or occupier thereof shall be entitled to receive from the municipal fund such compensation calculated according to the estimated value of the structure removed, less the value of the materials, if the owner or occupier elects to take these as the Commissioner may determine.
