Section 2(a) in The Protection Of Civil Rights Act, 1955
(a)[ civil rights means any right accruing to a person by reason of the abolition of untouchability by article 17 of the Constitution;] [Clause (a) renumbered as Clause (a) and Clause (a) inserted before Clause (aa) as so renumbered by Act 106 of 1976, Section 4 (w.e.f. 19.11.1976).](aa)[] [Clause (a) renumbered as Clause (a) and Clause (a) inserted before Clause (aa) as so renumbered by Act 106 of 1976, Section 4 (w.e.f. 19.11.1976).] hotel includes a refreshment room, a boarding house, a lodging house, a coffee house and a cafe;
