Section 191(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules -(a)for the regulation or restriction of the use of sites for building; and(b)for the regulation or restriction of building.
