Section 22 in Development Authority Bye-laws for Conservation of Heritage Sites
22. Ownership not affected.
- Sale and purchase of heritage buildings does not require any permission from the Vice-Chairman or Heritage Conservation Committee. These bye-laws do not affect the ownership or usage. However, such usage should be in harmony with the said listed precinct/building. Care will be taken to ensure that the development permission relating to these building is given within 30 days from the date of submission of the application.
