Section 304 in The Madurai City Municipal Corporation Act, 1971
304. Prohibition of building contrary to standard plan.
- When a standard plan has been approved for any hutting ground under section 301 or section 302, no new building or hut shall be erected and no addition shall be made to any building or hut in such hutting ground unless the building or hut, or the portion to be added, as the case may be, occupies a site, or portion of a site, marked in the standard plan as the site for building or hut.
