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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8B) in The Howrah Municipal Corporation Act, 1980

(8B)[ "domestic building" includes a dwelling house and any other masonry building which is neither a building of the warehouse class nor a public building as defined in this section nor a place exclusively used for private worship;] [Clauses (8A) and (8B) inserted by W.B. Act 29 of 1990.]