Legal Document View

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

State of Tamilnadu - Subsection

Section 2(35)(d) in The Madurai City Municipal Corporation Act, 1971

(d)the reconversion into a dwelling-house or a place of public worship or a factory of any building which has been discontinued, as, or appropriated for any purpose other than a dwelling-house or a place of public worship or a factory, as the case may be;