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[Cites 0, Cited by 0] [Section 3(22)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(22)(d) in Chennai City Municipal Corporation Act, 1919

(d)the re-conversion into a dwelling-house or a place of public worship or a factory of any building which has been discontinued as, or appropriated for any purpose other than a dwelling-house or a place of public worship or factory, as the case may be;