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

State of Tamilnadu - Subsection

Section 2(40) in Tamil Nadu Combined Development and Building Rules, 2019

(40)"Farm House" means a building constructed for incidental use in an agriculture or horticulture farm and any building constructed but not associated with the farm activities shall not be construed as a "farm house" for the purposes of these Rules;