Section 300 in The Coimbatore City Municipal Corporation Act, 1981
300. Power of Commissioner to require owner of hutting ground to carry out certain improvements.
(1)The Commissioner may, for sanitary reasons, require the owner or occupier of any hutting ground of which the total area as comprised within the limits defined under section 299 is less than one thousand four hundred and fifty square metres,-(a)to open and construct such passages, not exceeding 3.5 metres in width between the buildings or huts, and to provide such surface drains and latrines for the use of the tenants of the hutting ground, as the Commissioner may think necessary; and(b)to remove the whole or any portion of a hut provided that the owner or occupier of the building or hut shall be entitled to receive from the municipal fund such compensation calculated according to the estimated value of the structure removed, as the Commissioner may determine.(2)When the Commissioner proposes to issue a requisition in respect of any hutting ground under sub-section (1), he shall prepare a standard plan showing the proposed improvements, and may then by written notice, call on the owner or occupier of the hutting ground to show cause why the hutting ground should not be improved within a date to be fixed in conformity with the said plan.(3)The provisions of sections 308, 309, 310, 315,318, 319 and 322 shall with all necessary modifications, be deemed to apply in the case of every requisition issued under sub-section (1).
