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State of Uttar Pradesh - Section

Section 4 in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974

4. Setback in built up areas [Section 164 (1) read with Section 237].

- In existing built-up areas, if a building or part thereof is to be erected on a site abutting a street less than 3.60 metre in width, the owner of the site shall be required to leave unbuilt such portion of the site which falls within 1.80 metre from the centre line of the street. He shall also be required to leave a further setback of 1.20 metre in width in front of the building or part thereof abutting the street which is proposed to be erected.