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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in The Haryana Development and Regulation of Urban Areas Rules, 1976

(1)In the layout plan of a colony other than an industrial colony, the land reserved for roads, open spaces, schools, public and community buildings and other common uses shall not be less than forty five percent of the gross area of the land under the colony :Provided that the Director may reduce [after recording reasons therefor] [Inserted by Haryana Government Notification No. DP-82/M-31 dated 24.12.1982.] this percentage to a figure not below thirty-five where in his opinion the planning requirements and the size of the colony so justify.