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

State of Tamilnadu - Subsection

Section 2(xii) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(xii)"Habitable room" means a room intended for living, eating, cooking or sleeping for a person or persons but not including storerooms, toilet, baths and corridor or passage;