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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2) in The M.P. Bhumi Vikas Rules, 1984

(2)Minimum area. - The community open spaces shall be provided catering to the needs of area of layout, population for which the layout is planned and the category of dwelling units.A following minimum provision shall be made :-
(i)10 per cent of the area of the layout; or
(ii)0.3 to 0.4 hectare/1000 persons; for low income housing the open spaces shall be 0.2 hectare/1000 persons.