Section 2(33) in Tamil Nadu Town and Country Planning Act, 1971
(33)"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)school or a college (whether or not the school or college is a private educational institution within the meaning of the Tamil Nadu Private Educational Institutions (Regulation) Act, 1966 (Tamil Nadu Act 23 of 1966), or a University or other educational institution;(ii)hostel;(iii)library;(iv)hospital, nursing home, dispensary, clinic, maternity centre or any other like institution;(v)club;(vi)lodging house;(vii)choultry;(viii)coffee house, boarding house or hotel or an 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;
