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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Odisha - Subsection

Section 112(7) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(7)Where a land put to mixed use in a particular zone as per Regulations, the main use should cover not less than ⅔rd of the total floor area and the ancillary use should not exceed ⅓rd of the total area.