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State of Madhya Pradesh - Section

Section 55 in The M.P. Bhumi Vikas Rules, 1984

55. General.

- Every room intended for human habitation shall abut on an interior or exterior open space or an open verandah open to such interior or exterior open space.
(2)Open spaces to cater for lighting and ventilation requirement. - The open spaces inside or around building have essentially to cater for the lighting and ventilation requirements of the rooms abutting such open spaces, and in the case of building abutting streets in the front, rear or sides, the open spaces provided shall be sufficient for the future widening of such streets.
(3)Open spaces separate for each building or wing. - The open spaces shall be separate or distinct for each building and where a building has two or more wings, each wing shall have separate or distinct open spaces for the purposes of light and ventilation of the wings.
(4)Separation between accessory and main buildings more than 7 metres in height shall not be less than 1.5 metres. For buildings up to 7 metres in height no such separation shall be required.