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 2] [Entire Act]

State of Odisha - Subsection

Section 2(41) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(41)"floor" means the lower surface in a storey on which one normally walks in a building;Explanation - The general term 'floor' unless otherwise specifically mentioned shall not refer to a 'mezzanine floor';Note - The sequential numbering of floor shall be determined by its relation to the determining entrance level. For floors at or wholly above ground level the lowest floor in the building with direct entrance from the road/street shall be termed as ground floor. The other floors above ground floor shall be numbered in sequence as floor-I, floor-II, etc. with number increasing upward ;