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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(23) in U.P. Housing and Development Board Regulations, 1982

23.1Group Housing Development normally and preferably in two and multi-storied blocks shall not be a customary sub- division of land into street's and plots. The layout plan shall be governed by good design standards suiting the site and socio economic requirements of the occupants to be decided by the Authority.