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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(3) in The M.P. Bhumi Vikas Rules, 1984

(3)Basement may be put to only the following uses to be constructed within the prescribed set-backs and prescribed building lines and subject to maximum coverage on Floor 1 (entrance floor) :-
(a)Storage or house-hold or other goods of ordinarily combustible materials;
(b)Strong rooms, bank cellars;
(c)Air-conditioning equipment and other machine used for services and utilities of the building; and
(d)Parking spaces.