Section 322(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The owner of any land included in a hutting ground which bears a separate number in the assessment book may, at any time, whether a standard plan for the hutting ground has been prepared under this Chapter or not, send notice to the Commissioner that he intends to remove all the buildings or huts standing on such land:Provided that the receipt of any such notice by the Commissioner shall not be a bar to the approval by the Commissioner or the standing committee under this Chapter, of a standard plan for such hutting ground.
