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State of Haryana - Section

Section 18 in Faridabad Complex Administration Building Rules, 1989

18. Use of site type and character of building. Sections 43(2), 57(2)(m).

(1)Type and character of building including ancillary buildings that may be erected or re-erected on site and the purpose for which they may be used shall no other than that shown in the Development plan, approved sector plan/colony plan/zoning plan.
(2)Every building that may be erected or re-erected on a site shall be in addition to the foregoing restrictions, comply with the restrictions shown in the zoning plan and architectural/frame control sheets wherever applicable. The architectural/frame control sheets and zoning plan shall have precedence over the building rules.
(3)Not more than one building unit shall be erected on one floor or one site but in any case two or more sites may be combined for purpose of erection of one building unit. However, for plots of 400 square metres and above, 2 building units per floor will be permissible.Explanation :- Building unit means a self contained building with such out buildings as are ordinarily ancillary to the main building and used in connection therewith and physically incapable of sub-division into two or more independent building units. A buildings unit, may, however, be owned by an individual or may be jointly or severally owned, provided it remains in a single individual ownership.