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[Cites 0, Cited by 0] [Section 485] [Entire Act]

State of West Bengal - Subsection

Section 485(2) in Kolkata Municipal Corporation Act, 1980

(2)For the purposes of this section the keeper of a hotel, hostel, lodging house or sarai shall be deemed to let to any person, who is admitted as a guest therein, that part of the building in which such person is permitted to reside.