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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3)(a) in Haryana Municipal Building Bye-laws 1982

(a)Division of plot into smaller units is not permissible without obtaining the prior approval of the committee. In the event of division, the resultant plots shall not in any case be less than 85 square metres in area. However in case of projects under the slum clearance schemes or housing for economically weaker section of society undertaken by Government, local authority. Improvement Trust or any other semi-public agency, the minimum plot area shall not be less than 50 square metres.