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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974

(1)No building shall be erected on a site liable to flood or on a slope forming an angle of more than 45° with the horizontal plan or on soil unsuitable for percolation in sandy beds or on site which comprise of or includes a pit, a quarry or other excavation or on damp site or filled up site, unless in the case of filled up site the foundations are laid on firm soil.