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

State of Tamilnadu - Subsection

Section 2(d) in Tamil Nadu Panchayats Building Rules, 1997

(d)"Dwelling house" means a house designed or intended to be used wholly or principally for human habitation together with such out-buildings, latrines and other erections as are ordinarily used or intended to be used therewith or building used for cottage industries;