Section 5(26) in The City of Nagpur Corporation Act, 1948
(26)"lodging-house" means a building or part of a building,-(a)which is let for lodgings; or(b)which is occupied to any extent in common by members of more than one family, and the rent of which does not exceed one hundred rupees per mensem; or(c)which is let as a human habitation for a period of less than a month; provided that this definition shall not include hotels or boarding houses where the daily charge for board and residence is not less than one rupee;
