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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(3) in The M.P. Bhumi Vikas Rules, 1984

(3)Side open space. - (a) Every semi-detached and detached building shall have a permanently open air space, forming integral part of the site as below :-
(i)For detached buildings there shall be minimum side open spaces of 5 metres on both the sides.
Note. - For detached residential building upto 7 metres in height on plots with a frontage less than 12 metres one of the side open space may be reduced to 1.5 metres.
(ii)For semi-detached buildings there shall be a minimum side open space of 3 metres on one side.
Note. - For semi-detached, buildings up to 7 metres in height on plots with a frontage less than 9 metres (See Rule 53(i) the side open space may be reduced to 1.5 metres.
(iii)For row-type buildings, no side open space is required.
(b)In the case of semi-detached buildings, the open spaces provided on one side shall be as in this sub-rule and all habitable rooms shall abut either on this side open space or front and rear open spaces or an interior open space.