Section 14 in Development Authority Bye-laws for Conservation of Heritage Sites
14. Restrictive covenants.
- Restrictions existing as on date of these bye-laws imposed under covenants, terms and conditions on the leasehold plots either by Government or by Authority/Local Body shall continue to be imposed in addition to Building Bye-laws. However, in case of any conflict with the heritage preservation interest/environmental conservation, these bye-laws shall prevail.
