Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 2 in Tamil Nadu Panchayats Building Rules, 1997

2. Definitions.

- In these rules, unless there is anything repugnant in the subject or context, -
(a)"Appendix" means an appendix to these rules;
(b)"Continuous type" means a series of buildings in a continuous row where there will be -
(i)open space left in the front and rear sides and interior portion; and
(ii)no open space on either side by such buildings except in the side of the first and the last building';
(c)"Detached type" means a single house with open space on all sides;
(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;
(e)"Executive Authority" means the President of the Village Panchayat;
(f)"Government" means the State Government;
(g)"Public building" means any building to which the public or any class or section of the public are granted access or any building which is open to the public or any class or section of the public and includes any building-
(a)used as a -
(i)Educational Institution including School or College;
(ii)hostel;
(iii)library;
(iv)hospital, nursing home, dispensary, clinic, maternity centre or any other like institution;
(v)club;
(vi)lodging house;
(vii)coffee house, boarding house or hotel or eating house;
(b)used by any Association;
(c)ordinarily used by the -
(i)Central or any State Government or any Local Authority or any body corporate, owned or controlled by the Central or any State Government;
(ii)public or any class or section of the public for religious worship or for religious congregation;
(h)"Plot" means a continuous portion of land held in single or joint ownership other than the land used, allotted or set apart for any street, lane, passage, pathway or other common public purposes; and
(i)"Site for building" includes all the land within the cartilage of the building and forming its appurtenances such as out-buildings, yard, courtyard, open space and garden attached thereto or intended to be occupied therewith.