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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(3) in The M.P. Bhumi Vikas Rules, 1984

(3)Other requirements. - A mezzanine floor may be permitted over a room or a compartment; provided that-
(a)it conforms to the standards of living rooms as regards lighting and ventilation in case the size of mezzanine floor is 9.5 square metres or more;
(b)it is so constructed as not to interfere, under any circumstances, with the ventilation of the space over and under it;
(c)such mezzanine floor is not sub-divided into smaller compartments;
(d)such mezzanine floor or any part of it shall not be used as a kitchen; and
(e)in no case a mezzanine floor shall be closed so as to make it liable to be converted into unventilated compartments.