Section 2(25A) in The Asansol Municipal Corporation Act, 1990.
(25A)[ "household sector" includes] [Clauses (8A), (13A), (14A), (25A), (56A) and (69A) inserted by W.B. Act 31 of 1997.]-(a)a rural household or urban household.Explanation I. - "Rural household" shall mean a household within a rural area as defined in the West Bengal District Planning Committee Act, 1994.Explanation II. - "Urban household" shall mean a household 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 Trusts Act, 1920;
