Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 30 in The Greater Noida Industrial Development Area Building Regulations, 1992

30. Minimum size of plots for certain categories of buildings.

- No construction of a residential building shall be permitted on any plot area which is less than 125 sq. mtrs. and which has a width less than 6 mtrs. and average depth of less than 12 mtrs., other than housing schemes taken up by the authority or any public agencies for economically weaker sections, Low Income Group, slum clearance or industrial labour, the minimum size of plots for such building may be such as may be decided by the Authority :Provided that for Assembly buildings in an existing built up area, the minimum width of plot shall be 30 mtrs. with front on a street the width of which is not less than 18 mtrs. In the case of newly developed areas, outside the existing built up area the width or the plot for Assembly buildings shall not be less than 45 mtrs. with front on a street width of which is not less than 24 mtrs.