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

State of Tamilnadu - Subsection

Section 2(2)(h) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(h)"group development" means the building defined as group development in the respective rules and regulations prevailing as on the date of notification of these rules;