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[Cites 0, Cited by 11] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(l) in Kerala Building Tax Act, 1975

(l)"residential building" means a building or any other structure or part thereof built exclusively for residential purpose including outhouses or garages appurtenant to the building for the more beneficial enjoyment of the main building but does not include hotels, boarding places, lodges and the like.]