Section 433(7) in The Madurai City Municipal Corporation Act, 1971
(7)(a)for the maintenance and protection of the drainage system;(b)for the construction of the house drains and for regulating, their situation, mode of construction and materials;(c)for the alteration and repair of house drains;(d)for the cleansing of house drains;(e)for the construction of closed cess-pools and drains;(f)for the payment or apportionment of money payable on account of pipes or drains common to more premises than one;
