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

State of Tamilnadu - Subsection

Section 2(22) in Tamil Nadu Combined Development and Building Rules, 2019

(22)"Conversion of Building Occupied" means the change from one occupancy to other occupancy or any change in building structure or part thereof resulting in a change of space and use requiring additional occupancy certificate;