Section 211(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)When the Commissioner is of opinion that any group or block of premises, any part of which is situate within thirty metres of a public drain, already existing or about to be provided or in the process of construction, may be drained more economically or advantageously in combination than separately, the Commissioner may, with the approval of the standing committee, cause such group or block of premises, to be drained by such piethod as appears to the Commissioner to be best suited therefor and the expenses incurred by the Commissioner in so doing shall be paid by the owners in such proportions as the standing committee may think fit and shall be recoverable in the same manner as the property tax.
