Section 2(33)(c) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(33)(c) in Tamil Nadu Town and Country Planning Act, 1971

(c)ordinarily used by the -

(i)Central or any State Government or any local authority or any body corporate, owned or controlled by the Central or any State Government;

(ii)public or any class or section of the public for religious worship or for religious congregation;