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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(1) in The M.P. Bhumi Vikas Rules, 1984

(1)Residential :-
(i)Subject to the limitation of the Urban Land (Ceiling and Regulation) Act, 1976 (No. 33 of 1976), each plot shall have a minimum size/front-age corresponding to the type of development as given below :-
Type of Development Plot size Square Metre Frontage Metre.
Detached building Above 250 Above 12
Semi-detached building 125-250 8 to 12
Row type building 50-125 4.5 to 8
(ii)For Low Income Group Housing, the minimum plot size shall be as follows, with a coverage not exceeding 75 per vent :-
Type of development Minimum plot size
Incremental housing with one room cooking and combined bathand W.C. on ground floor and future extension of one room and abath on first/ground floor. 30 square metres.
Two roomed house on each floor for group housing/individualownership house. 40 square metres.
Note. - (1) The minimum size of plots takes into account the need for incremental housing. In the case of cities with population less than 0.5 million, the size of the plot may be increased by 33⅓ percent.Note. - (2) In exceptional cases in metropolitan cities with population more than 1 million the size of plots may be brought down to 25 square metres in case of low income house colonies located in congested areas or in areas as decided by the Authority:[Provided that in case of a high rise building the plot shall not be less than 1500 Sq. metres and the width of the plot shall not be less than 21 metres. Subject to the minimum road width stipulation being fulfilled for the relevant category of plots.] [Substituted by Notification No. F. 23(107)-95-XXXII(1), dated 7th April, 2000.]