Section 326(1) in The Madurai City Municipal Corporation Act, 1971
(1)The provisions of this Chapter and of any rules or by-laws made under this Act in so far as they relate to construction and re-construction of buildings or huts in hutting grounds shall also be applicable to any alteration or addition to, such buildings or huts:Provided that works of necessary repair which do not affect the position or dimensions of a building or hut or any room therein shall not be deemed to be an alteration or addition for the purposes of this section.
