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[Cites 0, Cited by 0] [Section 30(10)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(10)(v) in Punjab Urban Planning and Development Building Rules, 2018

(v)In industrial buildings like workshops, factories, electric sub-stations, transformer stations and institutional buildings like sanatoria, hospitals, sports complex, stadium, and educational buildings like schools, colleges, including hostels, and other uses of public utility undertakings and strategically sensitive buildings, a height up to 2.4 m may be permitted on special request of the applicant. However, in case of security establishments, Jails, mental hospitals, etc. where additional height of the boundary wall is required by the applicant, the same may be allowed by the competent authority.