Section 307(4) in The Madurai City Municipal Corporation Act, 1971
(4)The said Schedules shall clearly indicate -(a)the building or huts which should be removed wholly or in part;(b)the streets, passages and drains which should be constructed;(c)the means of lighting, water-supply, common bathing arrangements and common privy accommodation to be provided for the use of the tenants;(d)the tanks, wells and low lands which should be filled up;(e)any other improvements which the two persons appointed under subsection (1) may consider necessary in order to remove or abate ,the unhealthy condition of the hutting ground; and(f)any masonry building within the hutting ground, and any land pertaining to such building which it may be necessary to purchase or acquire for the purpose of making such streets or passages, or effecting any such improvements.
