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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(3)(k) in The Gujarat Town Planning and Urban Development Act, 1976

(k)the imposition of conditions and restrictions in regard to the open space to be maintained around buildings, the percentage of building area for a plot, the number, size, height and character of building allowed in specified areas, the purposes to which buildings or specified areas may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable uses of lands in any area in specified periods, parking spaces and loading and unloading space for any building and the sizes or locations of projections and advertisement signs;