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[Cites 0, Cited by 0] [Section 29(29)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(29)(ii) in New Okhla Industrial Development Area Building Regulations, 2010

(ii)In order to compensate the cost of multi level parking in designated areas and also to fulfill the growing need of parking spaces within urban areas, a maximum 25% of ground floor covered area may be utilized as commercial space. The balance covered area may be utilized on top floors for office use on a plot designated or planned for parking facility.