Section 2(2)(g) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

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State of Tamilnadu - Subsection

Section 2(2)(g) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(g)"Multi-storied building" means the building as defined as multi-storied building in the respective rules and regulations prevailing as on the date of notification of these guidelines; For the purpose of this rules, Multi-storied building includes buildings of height exceeding 17.25 m.

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State of Tamilnadu - Subsection

Section 2(2)(g) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017