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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(ii) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(ii)a dwelling unit in a building consisting of two or more floors, means the area of the dwelling unit at each floor level where the dwelling unit is proposed to be situated and includes the thickness of the outer walls thereof and the proportionate area intended for any common service facility at the floor level aforesaid.