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State of Tamilnadu - Section

Section 74 in Tamil Nadu Combined Development and Building Rules, 2019

74. Repeal and Savings.

(1)All existing rules, regulations, bye-laws, orders, that are in conflict, and inconsistent with these rules shall stand repealed or modified to the extent of the provisions of these rules.
(2)The following rules are repealed. - (i) Tamil Nadu Panchayat Building Rules, 1997
(ii)Tamil Nadu District Municipalities Building Rules, 1972
(iii)The Multi Storied Building & Public Building Rules, 1973
(iv)Tamil Nadu Cyclone Prone Area Special Building Rule, 1982
(v)Special Rules for relating the construction and maintenance and facility civil aero dram, 1970
(vi)Chennai City Corporation Building Rules, 1975
(vii)Special Rules for the Multi Storied Building & Public Buildings Rule, 1974
(viii)Development Regulations approved in G.O.Ms.No.190, 191, Housing and Urban Development Department as part of second master plan of Chennai Metropolitan Area.
(ix)Development Control Regulations vide G.O.Ms.No.130, Housing and Urban Development Department, dated.14.6.2010
(x)The building rules framed/followed under the Municipal corporation act of Madurai, Coimbatore, Trichy, Tirunelveli, Thoothukudi, Thanjavur, Dindigul, Salem, Erode, Tiruppur, Vellore
(3)Anything done or any action taken including action against unauthorized or deviated constructions, with reference to the earlier Development Regulations and Building Rules shall be deemed to have been done or taken with reference to the corresponding provisions of these Combined Development and Building Rules and continue in force accordingly, unless and until superseded by anything done or any action taken with reference to these Rules.
(4)These rules shall not apply to the constructions in progress as per the valid approved plans on the date of coming into force of these rules provisions (i.e. 4th day of February 2019) and the exemption is applicable till the expiry of the Planning Permit or Building Permit with renewal period for the above such constructions in progress. It shall also not apply in cases of buildings constructed already as per the approved plan and completion certificate is awaited from the competent authority.Annexure - I[See rule 6 (7)]Form-AApplication for Permission for subdivision/layout or reconstitution or amalgamation of land for building purposes. And for change of use of land
From------------------------------------------------------------------------------------- {|
 
|-||| (Affix stamp size photograph of the applicant)|}ToThe Competent Authority............................................................