Section 315 in The Coimbatore City Municipal Corporation Act, 1981
315. Proportion of area of hutting ground to be shown in standard plan as streets, passages and open lands.
(1)No standard plan approved for a hutting ground under this Chapter shall without the consent of the owner thereof, show more than-(a)one-third of the whole area of such hutting ground as streets or passage; or(b)one-half of such area as open lands not to be built upon, whether such open lands be common ground, streets, passages or spaces behind a line of buildings or huts.(2)In calculating the said proportions of one-third and one-half of any such area, no tank situated therein that has not been filled up shall be taken into account.
