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State of Uttar Pradesh - Section

Section 11 in Greater Noida Industrial Development Area Building (Third Amendment) Regulations, 2016

11. Amendment of Regulation 30.2(1).

- In the said regulations, in sub-regulation 30.2 in clause (i) the following clause shall be substituted, namely -"30.2 In plots larger than 10,000 sq. mtrs., the basement shall be allowed up to minimum setback of 6 mtrs. There will be no restriction on the number of levels of basement subject to mechanical ventilation as per provisions in National Building Code-2005, water proofing and structural safety. Evergreen threes shall have to be planted in setback as per landscaping norms of the regulation.".