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State of Uttar Pradesh - Section

Section 3 in Greater Noida Industrial Development Area Building (Third Amendment) Regulations, 2016

3. Amendment of Regulation 24.6.

- In the said regulations, for Regulation 24.6 the following regulation shall be substituted, namely -
"SI. No. Use Maximum permissible Ground coverage Maximum permissible FAR Maximum height in meters
1 Sports Complex/ Stadium 20% 0.40 + (0.40 -purchasable)** 24.0
2 Amusement Complex 20% 0.40 + (0.40 -purchasable)** 24.0
3 Recreational Green 20% 0.40 + (0.40 -purchasable)** 24.0 for recreational green facilities in 75% ofarea. No limit in residential & commercial area wherever suchactivities are permissible
4 Institutional Green 35% 0.80 + (0.20 purchasable only for Institutionalactivity) 24.0
5 Sport City* 30% 1.50 24.0 M (for Sports & related facilities) Nolimit (only in residential & Commercial area)
Note. - 1. *The authority shall determine land-use pattern, mix of permissible activities like residential, commercial etc. Planning norms and other required conditions in the scheme as required from time to time for the development of sports city project, However, minimum 70 per cent land shall be used for sports and related facilities. Unutilized part of FAR in the 70 per cent area, after providing all the required sports and related facilities may be allowed for residential purpose.