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[Cites 0, Cited by 0] [Section 3(22)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(22)(c) in Chennai City Municipal Corporation Act, 1919

(c)the conversion into a dwelling-house or a place of public Worship of any building not originally constructed for human habitation or for public worship, as the case may be, or the conversion into more than one dwelling-house of a building originally constructed as one dwelling-house only or the conversion of a dwelling-house into a factory;