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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2)(xi) in The Jaipur Development Authority Act, 1982

(xi)the imposition of conditions and restrictions in regard to the open space to be maintained around buildings, the percentage of building area for a plot, the number, size, height and character of buildings allowed in specified areas the purposes to which buildings or specified areas may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable uses of lands in any area in specified periods, parking space and loading and unloading space for any building and the sizes or locations of projections, advertisement signs and hoardings;