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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(2)(a) in New Town, Kolkata Development Authority Act, 2007

(a)"residential building" that is to say, any building in which sleeping accommodation is provided for normal residential purpose as a principal use with or without cooking facilities, or dining facility or both. Such building shall also include one or two or multi family dwellings, lodging or rooming houses, hostels, dormitories, apartment houses and flats, private garages, work and leaving studio;