Section 433(12) in The Madurai City Municipal Corporation Act, 1971
(12)(a)for the regulation of building;(b)for determining the information and plans to be submitted with applications to build;(c)for the licensing of builders and surveyors and for the compulsory employment of licensed builders and surveyors;(d)for the regulation and licensing of private nursing homes and clinics;(e)for the regulation of private and public schools, colleges and educational institutions to enforce public health standards;
