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

State of Puducherry - Subsection

Section 2(33) in Puducherry Town and Country Planning Act, 1969

(33)"residence" includes the use for human habitation of any land or building or part thereof including gardens, grounds, garages, stables and outhouses, if any, appertaining to such building; and "Residential" shall be construed accordingly;