Section 17 in Development Authority Bye-laws for Conservation of Heritage Sites
17. Restriction on demolition/reconstruction/alteration.
- Nothing mentioned in bye law-16 should be deemed to confer a right on the owner/occupier of the plot to demolish or reconstruct or make alteration to his heritage building/buildings in a heritage precinct or on a natural heritage site if in the opinion of the Heritage Conservation Committee, such demolition/reconstruction/alteration is undesirable.
