Section 71 in Tamil Nadu Combined Development and Building Rules, 2019
71. Exemptions from these rules.
- The following buildings are subject to the provisions of the sub-rule (2) to (4) of rule 6, exempted from the operation of other provisions of these rules:-(i)Any building which is the property of the State or Central Government.(ii)Any building constructed, reconstructed, altered or added to or intended to be constructed, reconstructed, altered or added to by the Government in accordance with such plan and in such manner as may be approved or directed in pursuance of any statutory provisions in that behalf.(iii)Any building constructed, reconstructed, altered or added to or intended to be constructed, reconstructed, altered, or added to, to function solely as a temporary hospital for the reception and theater for persons suffering from infectious disease.
