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State of Uttar Pradesh - Section

Section 22 in New Okhla Industrial Development Area Building Regulations, 2010

22. Site and land use pattern.

- Notwithstanding anything contained in these regulations, no building permit on any site shall be sanctioned if;-
(i)the proposed land use does not correspond to the land use in the Development Plan/Master Plan/Layout Plan
(ii)the construction of any building is for public worship, which in the opinion of the Authority will affect the religious feelings of any class or persons in the vicinity thereof.
(iii)the use of building or place will be a source of annoyance to, or injurious to the health of the inhabitants of the neighbourhood.