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 20] [Entire Act] State of Tamilnadu - Subsection Section 20(1) in Tamil Nadu Panchayats Building Rules, 1997 (1)No hut shall be of more than one storey not exceeding 3.75 metres in height measured from the top at the plinth to the junction of the eaves and wall.
