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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(i) in The U.P. (Regulation Of Building Operations) Directions, 1960

(i)Every plot for residential use shall have an area of not less than 1,800 sq. ft. In the case of existing developed area, the minimum area of such a plot may be permitted to be 900 sq. ft. In exceptional case, however, the total area required for construction of building for residential or business purpose may be reduced by the Prescribed Authority with the consent of the Controlling Authority.