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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in Greater Noida Industrial Development Area Building (Third Amendment) Regulations, 2016

(2)If the allottee wants 2100 ppha density then the allowable rate shall be 1% for every 5% increase in density on the current allotment or reserved price of the Authority (whichever is more) beyond the proportionate density which the allottee shall get on purchase of FAR.