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[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(33)(c) in Andhra Pradesh Municipalities Act, 1965

(c)the conversion into a dwelling house or a place of public worship of any building not originally constructed for human habitation or for public worship as the case may be, or the conversion into more than one dwelling house of a building originally constructed as one dwelling house only or the conversion of a dwelling house into a factory, shop, office or warehouse;