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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(41)(iii) in The M.P. Bhumi Vikas Rules, 1984

(iii)"Institutional Building" include any building or part thereof which is used for purposes such as medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants, convalescents or aged persons and for penal or correctional detention in which the liberty of the inmates is restricted. Institutional buildings ordinarily provide sleeping accommodation for the occupants. It includes hospitals, sanitoria, custodial institutions and penal institutions like jails, prisons, mental hospitals and reformatories;