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State of Tamilnadu - Section

Section 13 in Tamil Nadu Urban Land Tax Act, 1966

(13)"urban land" means any land which is used or is capable of being used as a building-site and includes garden or grounds, if any, appurtenant to a building but does not include any land which is registered as wet in the revenue accounts of the Government and used for the cultivation of wet crops.Explanation. - For the purposes of this clause, any site on which any building has been constructed shall be deemed to be urban land ;