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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(xxvii) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(xxvii)'Habitable room' shall mean a room constructed or adapted to be used by some person either as a living room in which a part of the day is spent or a room in which some person may pass the night and shall include a kitchen but shall not include a bathroom, water-closet, or store room.