Section 6 in Greater Noida Industrial Development Area Building (Third Amendment) Regulations, 2016
6. Amendment of Regulation 27.9.
- In the said regulations, in Regulation 27.9 for clause (a)(i) and (ii) the following clause shall be substituted, namely -"(i) Development charge shall be charged only on commercial conversions up to a maximum conversion of 50% of plot area, which shall be levied as follows.(ii)On roads of ROW up to 12 metres 25% of prevailing residential rate revised from time to time.".
