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 427(5)] [Section 427] [Entire Act]

State of Jharkhand - Subsection

Section 427(5)(i) in Jharkhand Municipal Act, 2011

(i)In all group housing schemes of total plot area of 3000 sqm and above, reservation to the extent of 15% of permissible FAR or 35% of the total dwelling units, whichever is higher shall be provided.