Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Odisha - Subsection Section 35(vi) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001 (vi)a minimum of 25 percent of the plot shall be left open without adversely affecting light and ventilation for habitable space and toilet.
