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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2) in Faridabad Complex Administration Building Rules, 1989

(2)The coverage, floor area ratio height and other requirement shall be as per the zoning plan, if any. In the absence of zoning, plan, the restriction as follows shall be applicable :-
(a)The maximum permissible coverage including covered parking on a plot of the size mentioned in column 1 shall be shown in column 2 hereunder :-
  Area of Plot Maximum permissible coverage
(i) Upto 10,000 square metres 33-1/3% of the area of plot
(ii) For portion in excess of 10,000 square metres 25% of the area of the plot.
(b)In case of areas within the erstwhile municipal limits of Old Faridabad and Ballabgarh towns falling in villages forming part of the Faridabad Complex Administration the maximum permissible coverage shall be as per residential buildings.
(c)The maximum permissible floor area ratio shall be 100%.