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

State of West Bengal - Subsection

Section 2(47) in Kolkata Municipal Corporation Act, 1980

(47)"inhabited room" means a room in which some person passes the night or which is used as a living room and includes a room with respect. to which there is a reasonable presumption (until the contrary is shown) that some person passes the night therein or that it is used as a living room;