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

State of Punjab - Subsection

Section 2(b) in Punjab Urban Rent Restriction Act, 1941

(b)the expression 'building" means -
(i)any building or part of a building let separately for any purpose whatever, including any land or furniture let therewith; or
(ii)any land let separately for the purpose of being used principally for business or trade, but does not include a room in a hotel or a boarding house;