(5)In case of redevelopment of areas in the old part of any city/town (after redevelopment plan having been prepared) the old and dilapidated structures may be reconstructed and if needed, an additional F.A.R. upto an extent of 0.25 shall be sanctioned in addition to normal prescribed F.A.R. of the area subject to the height restrictions of buildings in that area :Provided that no such benefit shall be given if a redevelopment plan for the area has not been prepared.]
