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State of Uttar Pradesh - Section

Section 21 in U.P. Housing and Development Board Regulations, 1982

21. Area and height limitations :

21.1Floor area ratio -The floor area ratio (FIR) for different use groups shall be as given table 2. In residential building it shall also be governed by clause 21.3.
21.2Height limitations -The height of the building shall be governed by the limitations of FAR open spaces and the width of the street fronting the plot as per details given below :
(a)The absolute height of a buildings shall not exceed 1.5 times the width of the road abutting plus the front open spaces.
(b)If building abuts on two or more streets, of different widths, the building shall be deemed to face upon the street that has the greater width and the height of the building shall be regulated by the width of that street and may be continued to the height to a depth of 24 m. along the narrower street.