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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2)(j) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(j)"ordinary building" means a building, which does not fall within the definition of special building, group development or multi-storied building defined in the respective rules and regulations prevailing as on the date of notification of these rules;