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

State of Assam - Subsection

Section 2(24) in Guwahati Metropolitan Development Authority Act, 1985

(24)"Residence" means the use for human habitation of any land or building or part thereof including gardens, grounds, garages, stables and out-houses, if any appertaining to such buildings, and the expression "residential" shall be construed accordingly.