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State of Tamilnadu - Section

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

2. Definitions.

- In these rules, unless there is anything repugnant to the subject or context,-
(1)"Corporation" means the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation;
(2)"Floor Area Ratio" means the quotient obtained by dividing the total covered area (plinth area) on all floors and 100 by the area of the plot:
Floor area ratio =| Total covered areas of all floors x 100Plot area
(3)"Height of buildings" means the height measured from the average level of the central line of the street on which the site abuts. -
(a)in the case of pitched roof, up to skyward surface of the root;
(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;
(5)"Public building" means a building used or intended to be used either ordinarily or occasionally as a church, temple, chapel, mosque or any place of public worship, choultry, college, school, library, theatre, cinema, public concert room, public hall, kalyanamandapam, public bath, hospital, nursing home, hotel, restaurant, lodging, lecture room or any other place of public assembly.Explanation 1. - The terms used in these Rules, unless otherwise expressly stated or specifically defined under this rule, will have the same meanings as defined in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919).Explanation 2. - Any term not specifically defined in this Rule shall have its ordinarily accepted meaning or such meaning as the context may imply; and if any dispute arises as regards the interpretation of any term, the decision of the Corporation Commissioner shall be final.