Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 17 in The U.P. (Regulation Of Building Operations) Directions, 1960

17. Minimum size of plot. -

(i)Every plot for residential use shall have an area of not less than 1,800 sq. ft. In the case of existing developed area, the minimum area of such a plot may be permitted to be 900 sq. ft. In exceptional case, however, the total area required for construction of building for residential or business purpose may be reduced by the Prescribed Authority with the consent of the Controlling Authority.
(ii)The minimum area for an industrial plot shall not be less than 6,000 sq. ft.