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State of Uttar Pradesh - Section

Section 7 in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974

7. Minimum size of plot [Section 164 (1) read with Section 237].

- (i) No building for residential purpose shall be erected except on a plot having an area of not less than 111.50 metres :Provided that in case of an existing built up area, the minimum area of plot for such a building may be permitted to be 55.75 sq. metres ;Provided further that in exceptional cases the total area required for the construction of a building for residential or business purposes may be reduced by the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] with the consent of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].
(ii)No building for industrial purposes shall be erected except on a plot having an area of not less than 574.50 sq. metres.