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

State of Uttar Pradesh - Subsection

Section 2(25) in The Greater Noida Industrial Development Area Building Regulations, 1992

(25)"Drainage" means the removal of any liquid by a system constructed for this purpose.[(25-a) "Dwelling unit" means a building used for living purposes and includes a garage, a servant quarter or a guard room.] [Substituted by Greater Noida (Amendment) Regulations, 2000, Reg. 2 (b).]