Section 72 in Tamil Nadu Combined Development and Building Rules, 2019
72. Grant of exemptions.
(1)(a)The Government or any other authority empowered by the Government by a notification published in the Tamil Nadu Government Gazette, may either suo motu or on application exempt from the operation of all or any of the provision of these rules, for reasons to be recorded in writing, any building or any specified class of buildings provided that such application is made within sixty days from the date of receipt of the order of the Competent Authority against which such application is made to the Government or the authority empowered by the Government, as the case may be.(b)The Government, may either suo motu or on appeal against any orders of the authority empowered by them, pass such orders, as deemed fit, provided such an appeal is made within thirty days from the date of receipt of the order of the authority empowered by the Government: recorded in writing, if applications under the rule (a) above or appeals under this clause are not made to Government or the authority empowered by the Government, as the case may be, within the prescribed time.(2)Any exemption granted under this rule shall not be deemed to be approval or permission for construction or reconstruction of any building required by or under the Act and the appellant after getting the exemption shall obtain building permit by submitting required plans and paying fees, charges, and deposits applicable for the development.
