Section 307(2) in The Coimbatore City Municipal Corporation Act, 1981
(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 inconsequence 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.
