Section 33(iii) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
(iii)[ In case of residential buildings, the area of mamti up to eleven sq. mts. may be excluded from Floor Area Ratio' However, to any, allottee constructs a mamti bigger than eleven sq. mts., then in that case, the excess area of mamti (beyond eleven sq. mts.) shall be counted in total Floor Area Ratio. The area under stairsfrom second floor to the top roof shall continue to be counted in Floor Area Ratia. Also, the mamti if constructed at the first or second floor level shall continue to be counted in Floor Area Ratio.] [Inserted by Haryana Notification No. No. AUTH./2012/15505 dated 25.4.2012.]
