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] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(b) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959

(b)The area of out houses in no case shall exceed 4% of the plot area and this area will be taken into account for the entire permissible built-up area of the plot.