Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Tamilnadu - Subsection Section 22(1) in Tamil Nadu District Municipalities Building Rules, 1972 (1)No hut shall be of more than one storey nor exceed 3.75 metre in height, measured from the top of the plinth to junction of the caves and wall.
