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[Cites 0, Cited by 0] [Section 2(62)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(62)(b) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(b)Institutional Buildings : These shall 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, infirmity, care of infants, convalescents or aged persons and for penal or correctional detention in which the liberty of the inmates is restricted and special training centres. Institutional buildings ordinarily provide sleeping accommodation for the occupants and specialised non-commercial training centres. It includes hospitals, sanatoria, custodial institutions and penal institutions like jails, prisons, mental hospitals and reformatories. These shall include any building used for school, college or day care purposes involving assembly for instruction education or recreation where it is a part of education.