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State of Odisha - Section

Section 534B in Orissa Municipal Rules, 1953

534B.

Plinth area of the buildings shall be regulated as follows:
(i)In a bazar area the plinth area shall not exceed three-fourths of the site area;
(ii)In residential areas-
(a)for a building on a site not exceeding 500 square yards in area, the maximum permissible plinth area shall be one half of the site area;
(b)for a building or a site exceeding 500 square yards but not exceeding 700 square yards in area the maximum permissible plinth area shall be two-fifths of the site area or 280 square yards whichever is more;
(c)for building on a site exceeding 700 square yards but not exceeding 900 square yards in area, the maximum possible plinth area shall be one-third of the site area or 280 square yards whichever is more;
(d)for building on a site exceeding 900 square yards but not exceeding 1,400 square yards in area maximum permissible plinth are a shall be two-sevenths of the site area or 300 square yards whichever is more;
(e)for building on a site exceeding 1,400 square yards the maximum permissible plinth area shall be one-fourth of the site area or 400 square yards whichever is more.
(iii)In an industrial area the plinth area shall not exceed three-fifth of the site area.