Section 74(2) in Tamil Nadu Combined Development and Building Rules, 2019
(2)The following rules are repealed.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
