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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(5)(a) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993

(a)"loss" shall include damages of a building or part thereof or any other properties lawfully stored therein or bodily injuries suffered by any person, whether a resident of such building or an outsider; and