Section 4(4) in Tamil Nadu Panchayats Building Rules, 1997
(4)No site which is situated within a distance of ninety metres from a place used as a burning or burial place or ground shall be used for construction of any building, without the previous approval of the Executive Authority and no building intended for human habitation shall be built within ninety metres of such burning or burial place or ground, unless such burning or burial place or ground was closed for burning or burial of corpses remained so closed for a period of not less than five years, as ascertained from the record maintained by the Village Panchayat:Provided that no existing building situated within ninety metres from any burning or burial place or ground shall be reconstructed or added to without the previous approval of the Executive Authority.
