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[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(6)(c) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(c)In group housing with apartment/joint ownership of land the owner/ developer shall provide floor space for house owners society Office/assembly at the rate of 1 Sq. metre per household/fiat provided that the minimum area shall not be less than 12 Sq. metre.