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[Cites 0, Cited by 0] [Section 312(2)] [Section 312] [Entire Act]

State of Bihar - Subsection

Section 312(2)(a) in The Bihar Municipal Act, 2007

(a)residential buildings, that is to say, any building in which sleeping accommodation is provided for normal residential purposes with or without cooking facility or dining facility or both, and such building shall include one or two or multi-family dwelling, lodging or rooming houses, hostels, dormitories, apartment houses and flats, and private garages,