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[Cites 0, Cited by 0] [Section 76A(3)] [Section 76A] [Entire Act]

State of Gujarat - Subsection

Section 76A(3)(d) in The Gujarat Town Planning and Urban Development Act, 1976

(d)prescribe in detail the foot print, height and building envelope, control over architectural features including elevation and frontage, numbers of stories, size of buildings, courtyard, pickup and drop off points, entry points to the basement, parking and such other requirement to integrate the building envelope in the vicinity;