Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(i) in The U.P. (Regulation Of Building Operations) Directions, 1960

(i)The minimum area of a habitable room shall not be less than 100 sq. yds. with a width not less than 9 feet and the minimum area of kitchen, bath, latrine, and combined bath and latrine shall not be less than 60 sq. ft., 16 sq. ft., 12 sq. ft. and 28 sq. ft. respectively. It shall derive its ventilation through an open verandah or directly from a street or a courtyard.