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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967

(2)Villages (falling in the agricultural zone only).
(a)No building shall be constructed at a distance of less than 5.0 mts. from the boundary of any existing or proposed public road.
(b)The maximum permissible built-up area shall be 40 percent of a building unit-individual plot.
(c)The maximum height of any structure shall be ground and two upper floors provided that the FSI does not exceed one.
(d)The development of land shall be permitted as per the plan showing the area declared to be controlled area for the purposes of this Act indicating therein the nature of the restrictions applicable to the controlled area under section 4 of the Act.