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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(iv) in Tamil Nadu District Municipalities Building Rules, 1972

(iv)"dwelling house" means a house designed or intended to be used wholly or principally for human habitation together with such outbuildings, latrines and other erections as are ordinarily used or intended to be used therewith;