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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2)(b) in Hyderabad Metropolitan Development Authority Act, 2008

(b)layout plan and other relevant drawings and details including, if necessary, the imposition of conditions and restrictions in regard to the open spaces to be maintained about buildings, the percentage of building area, the number, height, character of buildings allowed in specific areas, the purpose for which buildings or specified areas may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable uses of lands in any area in reasonable periods, parking spaces and loading and unloading spaces for any building, etc.,