Section 18(18) in U.P. Housing and Development Board Regulations, 1982
18.1The construction of a building for residential purposes shall not be permitted on any plot which has an area of less than 125 sqm. or a width less than 8 m. or an average depth of less than 12 m. This condition will not apply to plots which are used by the Parishad to construct dwelling unit under Low Cost Public Housing Programme:Provided that in case of reconstruction on the site of a building which has fallen down or has been demolished, a building shall be allowed to be constructed which is Similar to the building previously approved by the competent authority.
