Section 50 in Tamil Nadu Combined Development and Building Rules, 2019
50. Repeal and Savings.
- Anything done or any action taken including action against unauthorized or deviated constructions, shall be deemed to have been done or taken with reference to the corresponding provisions of these rules and continue in force accordingly, unless and until superseded by anything done or any action taken with reference to these rules.Provided that the action against unauthorized/deviated developments with reference Master Plans taken by the competent authority or person to whom the Authority had delegated powers, immediately before commencement of these regulations may be continued irrespective of whether the unauthorized/deviated development is in conformity with the Master Plan DR or not, as if this Development Regulations have not come into force, till the unapproved/deviated development is demolished or got regularized on its merits with reference to these Development Regulations.Part - VII Building Rules
