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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(1) in The Greater Noida Industrial Development Area Building Regulations, 1992

(1)Residential Buildings. - (a) Ground coverage. - In case of residential buildings on plotted development, the maximum covered area on each floor shall be as follows :
SI. No. Plot size sq. m. Ground Coverage Percentage of the plot area First floor coverage percentage of the plotarea Second floor coverage percentage of the plotarea FAR Maximum height (in metres)
1. Upto 120 65% 60% 35% 160 15
2. Exceeding 120 but not exceeding 300 60 50 30 140 15
3. Exceeding 300 but not exceeding 500 55 50 25 130 15
4. Exceeding 500 but not exceeding 1000 45 40 20 125 15
5. (a) above 1000 35 30 15 95 15
  (b) Ancillary building 7.5 7.5      
Note. - A proportional increase in permissible covered area on ground floor shall be allowed to the proportional increase in plot size as mentioned above. For example the permissible covered area on ground floor for the plot size of 270 sq. metres shall be as follows :