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

State of Tamilnadu - Subsection

Section 2(viii) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(viii)"Plot" means a continuous portion of land held in single or joint ownership other than land used, allowed or set apart for any street, land, passage, pathway or other common public purposes;