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[Cites 0, Cited by 0] [Section 390(2)] [Section 390] [Entire Act]

State of West Bengal - Subsection

Section 390(2)(a) in The Calcutta Municipal Corporation Act, 1980

(a)residential buildings, that is to say, any buildings in which sleeping accommodation is provided for normal residential purposes with or without cooking facility or dining facility or both; such building shall include one or two or multi-family dwellings,[* * * *] [Words omitted by W.B. Act 6 of 1996.] hostels,[a* * * *] [Words omitted by W.B. Act 6 of 1996.]apartment houses and flats, and private garages;