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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(4) in The M.P. Bhumi Vikas Rules, 1984

(4)For Flatted Development (i.e., residential units in flats) and Group Housing of four or more floors, on plots of 425 Sq. m. or more in area, if the covered parking with a height of 2.4 meter is provided within the permissible ground coverage, such area of parking shall not be counted for the purpose of Floor Area Ratio and permissible height calculations.