Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Odisha - Subsection Section 31(3) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001 (3)For every additional floor above two floors, the side and rear setbacks shall be increased by at least 0.5 metre.
