Section 8 in Development Authority Bye-laws for Conservation of Heritage Sites
8. Power to alter, modify or relax building bye-laws.
- On the advice of the Heritage Conservation Committee and for reasons to be recorded in writing, the Authority with previous approval of the Government may alter, modify or relax the provisions of Building Bye-laws for of the Master Plan if it is needed for the conservation, preservation or retention of historic or aesthetic or cultural or architectural or environmental quality of any heritage site.
