Section 2(16B) in The Howrah Municipal Corporation Act, 1980
(16B)[ "inhabited room" means a room in which some person passes the night or which is used as a living room, and includes a room with respect to which there is a reasonable presumption (until the contrary is shown) that some person passes the night therein or that it is used as a living room;] [[Clauses, (16A) and (16B) first inserted by W.B. Act 29 of 1990, then clause (16A) substituted by W.B. Act 52 of 1994. Previous clause (16A) was as under :-'(16A) 'infectious disease' or 'communicable disease' means any disease which may be transmitted from one person to another and declared as such by the State Government by notification;'.]]
