Section 5(33) in The Chhattisgarh Municipal Corporation Act, 1956
(33)"lodging house" means a building or part of a building where lodging with or without a board or other services is provided for a monetary consideration and includes a collection of buildings or a building or a part of a building used for the accommodation of pilgrims and travellers whether on payment or otherwise;[(33-a) "Lower Income Group" means the group of persons so specified by the State Government from time to time.] [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
