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 1] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(e) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (e)"dwelling unit" , in relation to a building or a portion of a building, means a unit of accommodation, in such building or portion, used solely for the purpose of residence.
