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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(xxxvii) in The Jalandhar Municipal Corporation Building Bye-Laws, 1997

(xxxvii)Habitable Room: means a room occupied or designed for occupancy by one or more persons for study, living, sleeping, eating, kitchen, if it is used as a living room, not including bath rooms, watercloset compartments, laundries, serving and storage pantries, corridors, cellars, attics and spaces that are not used frequently or during extended longer period.