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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(cw) in The Kerala Panchayat Buildings Rules, 2011

(cw)'tenement' means a part of a building intended or used or likely to be used as a dwelling unit for human habitation especially one that is rented to tenants