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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(2) in The M.P. Bhumi Vikas Rules, 1984

(2)Rear Open Space. - (a) Every residential building shall have a rear open space, forming an integral part of the site, of an average width of the 3 metres and at no place measuring less than 1.8 metres except in the case of back-to-back site the width of the rear open space shall be 3 metres throughout. Subject to the condition of free ventilation, the open space left up to half the width of the plot shall also be taken into account for calculating the average width of the rear open space. For plots of depth less than 9 metres, for buildings up to 7 metres in height, the rear open space may be reduced to 1.5 metres.
(b)Rear open space to extend through the rear wall. - The rear open space shall be co-extensive with the entire face of the rear wall. If a building abuts on two or more streets, such rear open space shall be provided throughout the entire face of the rear wall. Such rear wall shall be the wall on the opposite side of the face of the building abutting on the wider street unless the Authority otherwise directs.