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[Cites 0, Cited by 2] [Section 12(2)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2)(m) in The Gujarat Town Planning and Urban Development Act, 1976

(m)provision for controlling and regulating the use and development of land within the development area, [including imposition of charges at such rate as may be provided for grant of Floor Space Index (FSI) or height, and also imposition of] [Substituted 'including imposition of' by Gujarat Act No. 11 of 2014, dated 28.7.2014.] conditions and restrictions in regard to the open space to be maintained for buildings, the percentage of building area for a plot, the location, number, size, height, number of stories and character of buildings and density of built up area allowed in specified area, the use and purposes to which a building or specified areas of land may or may not be appropriated, the sub-divisions of plots, the discontinuance of objectionable uses of land in any area in any specified period, parking spaces, loading and unloading space for any building and the sizes of projections and advertisement signs and hoardings and other matters as may be considered necessary for carrying out the objects of this Act;