Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(0)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(0)(iv) in New Okhla Industrial Development Area Building Regulations, 2010

(iv)Increase in FAR of industrial plots prior to the commencement of these regulations shall continue to be allowed free of cost. But the increase of FAR of industrial plots notified in these Regulations shall be allowed on purchasable basis. Purchasable FAR may be allowed up to 2.0 FAR in the Industrial plots.