(2)Height of non-residential buildings shall ordinarily be more than [ground floor and seven upper floors] [Substituted vide S.R.O. No. 60/17.1.1980.] :[Provided that in special cases the State Government may permit construction of residential or non-residential buildings with more number of upper floors than that mentioned in Sub-rule (1) and (2).] [Inserted vide S.R.O. No.60/17.1.1980.].
