Section 491(a) in The Madurai City Municipal Corporation Act, 1971
(a)take, or withdraw from, proceedings, against any person who is charged with-(i)any offence against this Act the rules, by-laws or regulations made under it;(ii)any offence which affects or is likely to affect any property or interest of the corporation or the due administration of this Act;(iii)committing any nuisance whatsoever.
