Section 2(10A) in The Howrah Municipal Corporation Act, 1980
(10A)[ "dwelling house" means a masonry building constructed, used or adapted to be used wholly or principally for human habitation;] [[Clauses (10A) to (10C) first inserted by W.B. Act 29 of 1990, then clauses (10B) and (10C) substituted by W.B. Act 52 of 1994. Previous clauses (10B) and (10C) were as under :-'(10B) 'edible fat' means fat prepared in a manner approved by the Health Officer from healthy goats, sheep, pigs, cows, buffaloes, or any other animal which the State Government may, by notification, specify for the purposes of this clause;
