Section 307(2) in The Madurai City Municipal Corporation Act, 1971
(2)The said persons shall forthwith-(a)submit a written report on the sanitary condition of the hutting ground;(b)annex to the report a plan approved by them as a proper standard plan of such hutting ground; and(c)certify -(i)which of the improvements, required to bring the hutting ground into conformity with such plan should be taken in and forthwith in consequence of the unhealthy condition of the hutting ground; and(ii)which, if any, of such improvements should be deferred for action under the foregoing sections of this Chapter.
