Section 306(5) in Tamil Nadu District Municipalities Act, 1920
(5)(a)for the maintenance and protection of the drainage system;(b)[ for the construction of house drains, and for regulating their situation, mode of construction and materials;] [Sub-clause (b) and (c) were omitted and sub-clause (d) was relettered as sub-clause (b) by section 6(ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).](c)[ for the alteration and repair of house drains; [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.](d)for the cleansing of house drains;(e)for the construction of cesspools, septic tanks, filters and drains;(f)for the payment or apportionment of money payable on account of pipes or drains common to more premises than one;]
