Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1)(f) in Gujarat Regularization of Unauthorized Development Rules, 2012

(f)a key plan prepared in scale not less than 1:500 showing the location of building with, the parking space, means of access from the street to the building or buildings or the site from the street, the frontage of the plot, the margins, the width of the street or streets, any physical feature such as trees, wells, drains, O.N.G.C. well and pipeline, high tension .Line, railway line, existing streets or the T.P./D.P. road line or the line of public street declared under Bombay Act;