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[Cites 0, Cited by 0] [Section 2(70)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(70)(a) in The Calcutta Municipal Corporation Act, 1980

(a)as a place of public worship or as a school, college or other place of instruction (not being a dwelling house so used) or as a hospital, workhouse, public theatre, public cinema, public hall, public concert-room, public ballroom, public lecture-room, public library or public exhibition-room or as a public place of assembly, or