Section 9 in Greater Noida Industrial Development Area Building (Third Amendment) Regulations, 2016
9. Amendment of Regulation 29.2(ix).
- In the said regulations, in Regulation 29.2 for clause (ix) the following clause shall be substituted, namely -"(ix)(a) Additional proportionate residential units shall be allowed on purchasable FAR for Group Housing.(b)For group housing plots allotted before 2009 the maximum units which shall be permitted in between the units allowed on purchasable FAR for Group housing and currently prevailing 2100 pph density shall be allowed on purchasable basis as per following conditions -(1)If the FAR is purchased then the allottee shall get proportionate density with respect to the FAR purchased without any extra cost.(2)If the allottee wants 2100 ppha density then the allowable rate shall be 1% for every 5% increase in density on the current allotment or reserved price of the Authority (whichever is more) beyond the proportionate density which the allottee shall get on purchase of FAR.(3)Purchasable density shall be allowed only in cases where physical and social infrastructure required for additional population as per norms available.".
