Section 40(3)(j) in The Gujarat Town Planning and Urban Development Act, 1976

[Cites 0, Cited by 2] [Section 40(3)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(3)(j) in The Gujarat Town Planning and Urban Development Act, 1976

(j)the reservation of land to the extent of ten per cent, or such percentage as near thereto as possible of the total area covered under the scheme, for the purpose of providing housing accommodation to the members of socially and economically backward classes of people [and of such other class of people as may be determined by the State Government] [Added by Gujarat Act No. 11 of 2014, dated 28.7.2014.];

(jj)[ (a) the allotment of land from the total area covered under the scheme, to the extent of.- [Clause (jj) was substituted by Gujarat 2 of 1999, Section 12 (w.e.f. 01-05-1999).]

(i)fifteen per cent for roads,

(ii)five per cent for parks, play grounds, gardens and open space,

(iii)five per cent for social infrastructure such as school, dispensary, fire brigade, public utility place as earmarked in the [Draft Town Planning Scheme and also for industrial development, and]

(iv)fifteen per cent for sale by appropriate authority for residential, commercial or industrial use depending upon the nature of development:

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State of Gujarat - Subsection

Section 40(3)(j) in The Gujarat Town Planning and Urban Development Act, 1976