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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(5) in The M.P. Bhumi Vikas Rules, 1984

(5)Sub-Division/Layout Plan. - In the case of development work, the notice shall be accompanied by the sub-division/layout plan which shall be drawn on a scale of not less than 1 : 500 containing the following :-
(a)scale used and north point;
(b)the location of all proposed and existing roads with their existing/proposed/prescribed width within the land;
(c)dimensions of plot alongwith building lines showing the setbacks with dimensions within each plot;
(d)the location of drains, sewers, public facilities and services, and electrical lines, etc.
(e)table indicating size, area and use of all the plots in the sub-division/layout plan;
(f)a statement indicating the total area of the site, area utilized under roads, open spaces for parks, play-grounds, recreation spaces and development plan reservations, schools, shopping and other public places alongwith their percentage with reference to the total area of the site proposed to be subdivided; and
(g)in case of plots which are sub-divided in built-up areas in addition to the above, the means of access to the sub-division from existing streets.