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

State of Tamilnadu - Subsection

Section 2(xviii) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(xviii)"Public Building" means any building to which the public or any class or section of the public is granted access or any building which is open to the public or any class or section of the public and includes any building used as a -