Section 268(2) in The Madurai City Municipal Corporation Act, 1971
(2)Without prejudice to the generality of the power conferred by clause(a) of sub-section (1), 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 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.
