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[Cites 0, Cited by 0] [Section 398(2)] [Section 398] [Entire Act]

State of Punjab - Subsection

Section 398(2)(a) in The Punjab Municipal Act, 1999

(a)residential buildings, that is to say, any building in which sleeping accommodation is provided for normal residential purposes with or without cooking facility or dining facility or both and such building shall include one or two or multi-family dwelling, lodging or rooming, houses, hostels, dormitories, apartments, houses and flats, and private garages ;