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[Cites 0, Cited by 0] [Section 2(35)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(35)(c) in The Coimbatore City Municipal Corporation Act, 1981

(c)the conversion into a dwelling-house or 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 dwelling-house into a factory;