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State of Haryana - Section
Section 53 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
53. Space at the sites [Sections 8(2) and 25(2)(f)].
- No building shall project at the sites beyond the building line specified in the zoning plan or approved colony plan, as may be applicable. Where zoning plans have not been prepared or the required building line has not been shown on the approved colony plan, the side space shall be regulated as below :-| (i) | Sites of 375 sq. yards or less | No side space. The full frontage of the site shall be coveredwith building and buildings shall be built contiguous to theadjoining plots; Provided that in case of coruer plots, if a sidespace is left, it shall not be less than eight feet in width. |
| (ii) | Sites from 375 Sq. yards to 749 yards | Compulsory open space of 10 feet on one side of the plot to bedetermined by the Director; |
| Provided that a garage of not more than 20 feet in length maybe built in this portion with its rear boundary coinciding, withthe rear of the building. | ||
| (iii) | Sites from 750 sq. yards to 1,500 sq.yards. | Minimum side open space of 10 feet on both sides. |
| (iv) | Sites above 1,500 square yards | Minimum side open space of 20 feet on both sides. |