27.2Approval of plan would mean granting of permission to construct under these bye laws only and shall not mean among other things:27.2.1The title over the land or building;27.2.2Easement rights;27.2.3Variation in area from recorded area of a plot or a building.27.2.4Quality of building services and amenities in the construction of the building,27.2.5The site/area liable to flooding as a result of not taking proper drainage arrangement as per the natural lay of the land, etc.27.2.6Other requirements or licenses or clearances required for the site/premises or activity under various other laws.
