Section 244(1) in The Madurai City Municipal Corporation Act, 1971
(1)When any building or part thereof abutting on a public street is within a street alignment prescribed under section 242, the Commissioner may, whenever it is proposed-(a)to rebuild such building or take it down to an extent exceeding one-half thereof above the ground level, such half to be measured in cubic metre; or(b)to remove, re-construct or make any addition to any portion of such building which is within street alignment;in any order which he issues concerning the re-building, alteration or repair of such building, require such building to be set back to the street alignment.
