Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(8)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(8)(iv) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(iv)In each house on a Basti plot having one side setback, an internal Court-yard of not less than 10 sq. metres in area and not less than 2.5 metres in width shall be provided in such a way that at least one wall of each living room abuts such court-yard or a verandah opening to such courtyard.