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

State of Tamilnadu - Subsection

Section 2(21) in The Coimbatore City Municipal Corporation Act, 1981

(21)"hutting ground" means an area containing land occupied by or for the purpose of any collection of huts standing on a plot of land, or two or more plots of land which are adjacent to one another and not less than two hundred and twenty square metres in area;