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[Cites 0, Cited by 0] [Section 2(38)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(38)(d) in Kerala Municipality Act, 1994

(d)the re-conversion into a dwelling house or a place of public worship or a factory of any building which has been discontinued as, or appropriated for any purpose other than, a dwelling house or place of public worship or a factory, as the case may be;