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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1)(g) in Gujarat Regularization of Unauthorized Development Rules, 2012

(g)the area statement, the spaces for parking and the floor plan of each floor clearly indicating and dimension of all the parts of the building and its use, the thickness of walls and floor slabs, height of building, height of rooms or any part of the building. The plans shall have also include the sanitary facilities which has been provided or which is to be provided