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

State of West Bengal - Subsection

Section 2(5) in West Bengal Municipal Act, 1993

(5)"bustee" means an area containing land occupied by, or for the purposes of any collection of huts or other structures used or intended to be used for human habitation;Explanation. - If any question arises as to whether any particular area is or is not a "bustee", the Board of Councilors shall decide the question and such decision shall be final;