Section 57(1)(c) in The Jammu and Kashmir Development Act, 1970

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(1)(c) in The Jammu and Kashmir Development Act, 1970

(c)provisions regarding all or any of the following matters, namely

(i)the division of any site into plots for the erection of buildings:

(ii)the allotment or reservation and land for roads, open space, gardens, recreation grounds, schools, markets other public purpose:

(iii)erection of buildings on any site and the restrictions and conditions in regard to the open spaces to be maintained in or around buildings and height and character of buildings ;

(iv)the alignment of buildings in the colony;

(v)the architectural features of the elevation or frontage of any building to be erected on any site in the colony;

(vi)the number of residential buildings which may be erected on any plot or site;

(vii)such other matters as may be necessary in connection with the development of a housing colony.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 57(1)(c) in The Jammu and Kashmir Development Act, 1970