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

State of Tamilnadu - Subsection

Section 2(4) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

(4)"Multi-storeyed buildings" means and includes all buildings with more than four floors (including the ground floor) or whose height is 15 meters or more measured from the average level of the central line of the street on which the site abuts, provided that staircase rooms, lift rooms, chimneys and elevated tanks above the top most floor and architectural features shall not be included in the number of floors in calculating the height of the building;