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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(2)(c) in New Town, Kolkata Development Authority Act, 2007

(c)"institutional building" that is to say, any building or part thereof ordinarily providing sleeping accommodation for occupants and used principally for the purpose of medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants, convalescents of aged persons, veterinary services and for penal or correctional detention in which the liberty of the inmates is restricted. Such building shall include hospital, clinics, dispensaries, sanatoria, custodian institutions and penal institutions lie correctional homes, prisons, mental hospital and reformatories ;