Section 4(h) in Approval of Periphery Policy Report and other Allied Matters
(h)Farm Houses. - With a view to encouraging low-density development and to meet the basic residential demand of land owners in the area, Farm houses were permitted as far back as 1966, However, they could come up only beyond the 8 kilometre belt, in cases where land holding was more than 5 acres. Keeping in view the high land values, it would be appropriate that the norms for Farm houses are liberalised, with the area requirements brought down to 2.5 acres and construction being permitted within the 8 kilometre belt as well. However, the construction of Farm houses should be regulated by guidelines as per Annexure B.
