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[Cites 0, Cited by 0] [Section 5(26)] [Section 5] [Entire Act]

Nagpur Province - Subsection

Section 5(26)(c) in The City of Nagpur Corporation Act, 1948

(c)which is let as a human habitation for a period of less than a month; provided that this definition shall not include hotels or boarding houses where the daily charge for board and residence is not less than one rupee;