Section 257I(2) in Chennai City Municipal Corporation Act, 1919
(2)The said persons shall forthwith-(a)submit a written report on the sanitary condition of the cheri or hutting ground,(b)annex to the report, a plan approved by them as a proper standard plan of such cheri or hutting ground, and(c)certify-(i)which of the improvements required to bring the cheri or hutting ground into conformity with such plan should be taken in hand forthwith in consequence of the unhealthy condition of the cheri or hutting ground, and(ii)which (if any) of such improvements should be deferred for action under the foregoing sections of this Chapter.
