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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(7) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(7)Group housing - (a) The maximum Floor Area Ratio for Group Housing will be 2.00.
(b)The maximum permissible coverage in respect of group housing shall be 50%.
(c)For the calculation of the open area, the common open space in Group Housing and open space in each plot shall be included. When a plan for Group Housing is approved, it shall show the open space in common areas, and in every plot. Any violation of the stipulation of open space by any building in a plot, will be liable for action under Section 91 of the Act.
(d)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/flat provided that the minimum area shall not be less than 12 Sq. metre.
(e)The area for community facility shall be provided as per Table-4 below :
Percentage of Area Required for Community FacilityTable-4
Ultimate Population Percentage of total area required for communityfacility
1000 5
3000 8
10000 10
Note : Provided that where the ultimate population is less than 1000, the above percentage of space shall not be insisted upon. The ultimate population will be arrived at by considering upper storey development within permissible. F.A.R. and the total number of dwelling units accommodated in the Scheme. The household size occupying a dwelling unit is to be taken as five.