Section 15 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
15. Local Master Plan and Building Byelaws.
- The development of the railway land shall confirm to the local master plan under building byelaws of the area where such land is located:Provided that where such local master plan or building byelaws are not available, the development for the land shall be decided by the Authority in accordance with the provisions of the National Building Code.
