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

State of Madhya Pradesh - Subsection

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

(i)"Residential Buildings" include any building in which sleeping accommodation is provided for normal residential purposes with or without cooking or dining or both facilities. It includes one or two or multi-family dwellings, lodging or rooming houses, dormitories, apartment houses and flats and residential hotels;