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[Cites 0, Cited by 0] [Section 2(74)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(74)(iii) in New Town Kolkata Planning Area (Building) Rules, 2014

(iii)"Institutional Building" that is to say, any building ordinarily providing sleeping accommodation for occupants and service providers used principally for the purposes of medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants, convalescents of aged persons, veterinary services and for penal or correctional detention in which the liberty of the inmates is restricted and shall include hospitals, clinics, mental hospitals, veterinary hospital, dispensaries, sanatoria, custodial institutions and penal institutions like jails, prisons, and reformatories;