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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1) in Punjab Urban Planning and Development Building Rules, 2018

(1)Plinth. - (i) Main Building(s). - The plinth level for residential plots shall be kept as 900mm and for all other buildings shall be kept as 450 mm from the crown of the adjoining road in front or as specified by the Competent Authority from time to time:Provided that for a detached building, the plinth level may be more than 450mm:Provided further that the level of front courtyard of any building shall not exceed 450 mm and the ramp from the front road to the courtyard shall be within the plot boundary.
(ii)Interior Court Yard. - Every interior courtyard shall be raised at least 150 mm above the determining ground level and shall be satisfactorily drained.