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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

(1)
(a)There shall be a permanent open space forming an integral part of the site and of a minimum extent specified in this rule, between each of the boundaries of the site and the building proposed within the site.
(b)The extent of the open spaces specified in the above sub-rule which shall be co-extensive with the site boundaries, shall be as follows :-
Height of building above ground level Required open spaces
(1) (2)
(In Metres) (In Metres)
Up to 15 4
20 5
25 6
30 7
35 8
40 9
45 10
50 11
55 12
60 13
65 14
70 15
75 metres and above 16
(c)The space specified above shall be kept open to-the sky and free from erection of any building other than a fence or compound wall:
Provided that these open yards may be used for the provisions of open access ways to the buildings, parking facilities and common amenity open spaces.