Section 2(40)(d) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 2(40)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(40)(d) in Tamil Nadu Town and Country Planning Act, 1971

(d)the re-conversion into a dwelling-house or a place of public worship or a factory of any building-

(i)the use whereof as a dwelling-house or a place of public worship or a factory has been discontinued; or

(ii)which has been appropriated for any purpose other than for use as a dwelling-house or a place of public worship or a factory;