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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(2) in The M.P. Bhumi Vikas Rules, 1984

(2)Accessory Building. - The following accessory buildings may be permitted in the open spaces :-
(a)in existing buildings, sanitary block 2.4 metres in height subject to a maximum of 4 square metres in the rear open space at a distance of 1.5 metres from the rear boundary may be permitted.
(b)Parking lock up garages not exceeding 2.6 metres from plinth level in height and an area not exceeding 20 square metres shall be permitted in the side or rear open spaces at a distance of 7.5 metres from any road line or the front boundary of the plot:
Provided that the space allowed for garage may be permitted to be used tor any other purpose and construction up to one more floor on it may be allowed. However, the area so allowed shall be included in the covered area but shall be treated as an exception to open space; and
(c)Suction tank and pump room each up to 2.5 square metre in area.