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

State of Madhya Pradesh - Subsection

Section 2(34) in The M.P. Bhumi Vikas Rules, 1984

(34)"Habitable room" means a room occupied or designed for occupancy by one or more persons for study, living, sleeping, eating, kitchen if it is used as a living room, but not including bathrooms, water closet compartments, laundries, serving and storage pantries, corridors, attics and spaces that are not used frequently or during extended periods;