Section 6(4) in Tamil Nadu District Municipalities Building Rules, 1972
(4)No site be used for the construction of a building intended for public worship or religious purposes, without the prior approval of the Collector of the district who may refuse such approval, if in his opinion, the use, purpose of the site and building is likely to endanger public peace and order:Provided that an appeal shall lie against the Collector's decision to the Government who may issue such orders as they deem fit.
