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] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(6) in The M.P. Bhumi Vikas Rules, 1984

(6)Open space for building of more than 10 metres height. - For building of height above 10 metres the open spaces (Sides and rear) shall be as given in Table 5. The front open spaces for increasing heights of buildings shall be governed by Rule 62 (a).Table 5Open spaces for different heights of buildings[Rule 56 (6)]
S.No. Height of building in metres Open spaces to be left around buildingexcepting front on plot in metres
1. 10 3
2. 15 5
3. 18 6
4. 21 7
5. 24 8
6. 27 9
7. 30 10
8. 35 11
9. 40 12
10. 45 13
11. 50 14
12. 53 and above 15
Note 1. - For buildings above 24 metres in height, there shall be a minimum front open space of 6 metres.Note 2. - Where rooms do not derive light and ventilation from exterior open space the width of such exterior open space as given in column (3) may be reduced by 1 metre subject to a minimum of 3 metres and a maximum of 8 metres. No further projections shall be permitted.Note 3. - If the length or depth of the building exceeds 40 metres, add to column (3) 10 per cent of length or depth of building minus 4.0 metres.