Section 2(27A) in The Chandernagore Municipal Corporation Act, 1990
(27A)[ "household sector" includes] [Clause (27A) inserted by West Bengal Act 30 of 1997.](a)a rural household or urban household.Explanation I. - "Rural household" shall mean a house hold within a rural area as defined in the West Bengal District Planning Committee Act, 1994.Explanation II. - "Urban household" shall mean a house hold within an urban area as defined in the West Bengal District Planning Committee Act, 1994,(b)a business undertaking, whether proprietorship or partnership, not being a body corporate as defined in the Companies Act, 1956, or(c)a trust for a public purpose of a charitable nature within the meaning of the Charitable and Religious Trust Act, 1920;
