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[Cites 0, Cited by 0] [Section 2(40)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(40)(c) in Tamil Nadu Town and Country Planning Act, 1971

(c)the conversion into a dwelling house, or a place of public worship of any building not originally constructed for human habitation or for public worship, as the case may be, or the conversion into more than one dwelling-house of a building originally constructed as one dwelling-house only or the conversion of dwelling-house into factory;