Section 215(1) in Tamil Nadu District Municipalities Act, 1920
(1)The provisions of this Chapter and of any rules or by-laws made under this Act relating to construction and reconstruction of buildings shall also be applicable to any alteration thereof or addition thereto:Provided that works of necessary repair which do not affect the posit ion or dimension of a building or any room therein shall not be deemed an alteration or addition for the purposes of this section.
