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 20] [Entire Act]

Greater Bengaluru City Corporation -

Section 20(20) in Bangalore Mahanagara Palike Building Bye-laws 2003

20.1Habitable rooms –
(1)No habitable room shall have a floor area of less than 8.0 sqm. for plot sizes upto 120 sqm with a minimum width of 2.4 m.
(2)The minimum height of all rooms used for human habitation shall be 2.75 m measured from the surface of the floor to the lowest point of the ceiling (bottom slab). In case of air conditioned rooms, the height of not less than 2.4 m. measured from the surface of the floor to the lowest point of the air conditioning duct or false ceiling shall be provided. Where beams are provided the minimum head room shall be 2.4m.