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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] State of Gujarat - Subsection Section 4(2)(b) in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967 (b)The maximum permissible built-up area shall be 40 percent of a building unit-individual plot.