Section 10(2) in Development Authority Bye-laws for Conservation of Heritage Sites
(2)If there are any new road widening lines proposed in the Master Plan/Zonal Development Plan, the Vice-Chairman shall consider the heritage provisions and environmental aspects while considering applications for development permissions in these precincts. Necessary steps may be taken to modify the Master Plan/Zonal Development Plan accordingly. Pending this action, the road widening/development of new roads' shall not be carried out.
