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State of Madhya Pradesh - Section

Section 60 in The M.P. Bhumi Vikas Rules, 1984

60. Group housing.

- (1) Multi-storied blocks to be preferred. - Group housing development may preferably be in multistoreyed blocks; it shall not be a customary subdivision of land into streets and plots. The layout plan shall be governed by good design standards suiting the site and socioeconomic requirements of the occupants as may in its discretion be decided by the Authority.
(2)Access to dwelling in low-cost housing. - Access to dwellings in low cost housing for weaker sections of the society shall be provided with footpaths and their width shall be governed by design requirements. The footpaths shall open on a residential street or cul-de-sac or loop street or preferably 6 meters width.
(3)Minimum size of plots. - The minimum size of the plots for this type of development shall be 5000 square meters.
(4)No limitation on floors and height. - No limit to floors and height shall be applicable except in areas near protected monuments and airports etc., but the coverage and floor area ratio for various densities may be as given in Table 6 unless otherwise provided in the Development plan.Table 6Floor area Ratio and coverage for group housing[Rule 60(4)]
S.No. Gross residential density Persons/Hectare Maximum coverage in per cent. Floor area ratio
1. 125 25 0.75
2. 250 30 1.25
3. 425 33 ½ 1.50
4. 500 35 1.75
5. 625 35 2.00
Note. - The coverage shall be calculated on the basis of the whole area reserved for group housing after deducting
(i)the area of any highway, any road upto 25 metres and major residential road of 18 metres wide road around the Group Housing Area (residential street, loop street, cul-de-sac, service lanes and footpaths shall not be deducted);
(ii)the area of school (excluding sites for Nursery Schools) and other community facilities within the Group Housing Area; and
(iii)the open space except playgrounds and toilets of local nature.
(iii)Area and Height Limitations