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[Cites 0, Cited by 0] [Section 259(2)] [Section 259] [Entire Act]

State of West Bengal - Subsection

Section 259(2)(a) in West Bengal Municipal Corporation Act, 2006

(a)"Residential buildings", that is to say, any buildings in which sleeping accommpdation is provided for normal residential purposes with or without cooking facility or dining facility or both; such building shall include one or two or multi family dwellings, hostels, apartment houses and flats and private garages;