- Subject to the provisions of the Jharkhand Regional Development Authority Act/MADA Act/Jharkhand Municipal Act-2011 and Jharkhand Area Development Authority Act 2001 these bye laws shall apply:3.1To the planning, design and construction of building in case of erection of a building:3.2To all parts of the building whether removed or not, and in case of removal of whole or any part of the building;3.3To the remaining part of the building after demolition and work involved in demolition in case of demolition of whole or any part of a building;3.4To the whole building whether existing or new building (except only to that part of the building, which is consistent with these bye laws) in case of alteration of a building;3.5To all parts of the building affected by the change in case of change of occupancy of a building; and3.6To use of any land or building where sub-division of land is undertaken or use of land or building is changed;
