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[Cites 0, Cited by 1] [Section 390(2)] [Section 390] [Entire Act]

State of West Bengal - Subsection

Section 390(2)(a) in Kolkata Municipal Corporation Act, 1980

(a)residential buildings, that is to say, any buildings in which sleeping accommodation is provided for normal residential purposes with or without cooking facility or dining facility or both; such building shall include one or two or multifamily dwellings, [ * * * ] [Words lodging or rooming house, omitted by section 160(A) of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995], hostels, [ * * * ] [Word dormitories, omitted by section 16(,)(B), ibid, w.r.e,f. 4.12.1995.], apartment houses and flats, and private garages;