Section 67 in Tamil Nadu Combined Development and Building Rules, 2019
67. Conservation of buildings of historical or architectural interest.
- In the opinion of the Competent authority, if a building or premises not covered under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) is of historical or architectural interest and needs to be conserved, such heritage buildings or premises shall be listed and notified with the approval of the Government and any development at such heritage building premises shall conform to the rules given in Annexure - XVI.
