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[Cites 0, Cited by 0] [Section 312(2)] [Section 312] [Entire Act]

State of Bihar - Subsection

Section 312(2)(c) in The Bihar Municipal Act, 2007

(c)institutional buildings, that is to say, any building or part thereof ordinarily providing sleeping accommodation for occupants and used for the purposes of medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants, convalescents or aged persons and for penal or correctional detention in which the liberty of the inmates is restricted, and such buildings shall include hospitals, clinics, dispensaries, sanatoria, custodial institutions, and penal institution like jails, prisons, mental hospitals and reformatories,