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[Cites 0, Cited by 0] [Section 30(10)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(10)(iii) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(iii)For semi-detached buildings over two adjacent plots, the coverage, setbacks, the height and the FAR shall be regulated by treating both the plots as one and in accordance with the requirements contained in Table 3 and Table 4 given in regulation 30 of these regulations.