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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(x) in Tamil Nadu District Municipalities Building Rules, 1972 (x)"habitable room" means a room intended for living, eating or sleeping for a person or persons but not including storerooms, toilet, baths and corridor or passage;
