Section 191(2) in Tamil Nadu District Municipalities Act, 1920
(2)Without prejudice to the generality of the power conferred by sub-section (1), clause (a), rules made under that clause may provide-(a)that no insanitary or dangerous site shall be used for building; and(b)that no site shall be used for the construction of a building intended for public worship, if the construction of the building thereon will wound the religious feelings of any class of persons.
