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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(29) in The M.P. Bhumi Vikas Rules, 1984

(29)["Floor Area Ratio"means the ratio of the permissible total of built up area in a building on all floors to the total plot area of the land in question. (The ratio stipulates the maximum of built quantity and no variations or exceptions shall be allowed, except as specifically provided. The built up area as stated would construe the total built up area on all floors with the exception of lift wells, service ducts, machine room for lifts, water tanks, covered parking area, one entrance lobby/foyer on ground floor, corridors, arcades mumptee, staircases, but inclusive of covered projection exceeding the limits prescribed under Rule 58.] [Substituted by Notification No. F. 23(107)-95-XXXII-(l), dated 7th April, 2000.]