Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(iii) in The Greater Noida Industrial Development Area Building Regulations, 1992

(iii)In case of group housing having more than 2 storeys steps must be taken to ensure water at higher floors. For this purpose, booster pumps and overhead tanks must be installed. Lifts and suitable staircases should be provided for more than 4 storeys high buildings. Also balconies for outdoor sleeping must be provided.