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State of Haryana - Section
Section 12 in The Haryana New Mandi Townships Building Rules, 1967
12. Proportion of site which may be covered with buildings - [Section 4(2)(c)].
- The proportion up to which a plot may be covered with buildings including ancillary buildings shall be in accordance with the following slabs; remaining portion being left open in the form of an open space around the building or court-yard -| (a) | for the first 200 sq. meters (239.2 sq. yards) of the totalarea of the site. | 50 per cent of such portion of the site. |
| (b) | for the next 1,500 sq. metres (1,794 sq. yard) i.e. portion ofthis area between 200 sq. meters (239.2 sq. yards) and 1,703 sq.metres (2033.2 sq. yards). | 40 per cent of such portion of the site. |
| (c) | for the remaining portion of the site i.e. for the portion ofsite above 1,700 sq. meters (233.2 sq. yards). | 30 per cent of such portion of the site. |