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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(21) in The M.P. Bhumi Vikas Rules, 1984

(21)"Density" means the residential density as expressed in these rules in terms of number of dwelling units per hectare.Explanation. - (i) Where such densities are expressed as exclusive of community facilities and provision for open spaces and major roads (Excluding incidental open spaces), these shall signify net residential densities. Where these densities are expressed after taking into consideration the required open provision for space and community facilities and major roads, these shall signify gross residential densities on neighbourhood level, sector level or town level, as the case may be. The provision of open spaces and community facilities shall depend on the size of the residential community.
(ii)Incidental open spaces are mainly open spaces required by these rules to be left around and in between two buildings to provide lighting and ventilation;