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

State of Uttar Pradesh - Subsection

Section 2(40) in The Greater Noida Industrial Development Area Building Regulations, 1992

(40)"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 does not include bathrooms, water closet compartments, laundries, serving and storage pantries, corridors , cellars and attics.