Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 10 in Management and Preservation of Properties of Religious Institutions Rules

10. Works not purely secular.

(1)Proposals in regard to works that are not purely secular shall be framed with due regard to the principles and practice for traditional architecture and to the need for preserving architectural, sculptural and archaeological features.
(2)White washing and painting may be done only for non-granite structures which do not contain any inscriptions or other sculptural works.