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

State of Haryana - Subsection

Section 2(xxvii) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

(xxvii)"Habitable room" shall mean a room constructed or adopted to be used by some person either as a living room in which a part of the day so spent or a room in which some person may pass the night and shall include a kitchen but not include a bath-room, water closer or store-room;