Section 2(d) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(d)"contractor" means any person who undertakes a contract for construction of any building;(dd)[ "Family", in relation to person, means the individual, the wife or husband, as the case may be, of such individual, his parents, sons, daughters, brothers, sisters;] [Inserted by Act 35 of 2002, w.e.f. 01.09.2003.]
