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

State of Tamilnadu - Subsection

Section 2(8) in The Chennai City Corporation Building Rules, 1972

(8)"Building-Residential" means a building used or constructed or adopted to be used wholly or principally for human habitation and includes garages, stables and other out-houses appurtenant thereto;