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

State of Uttar Pradesh - Subsection

Section 2(2) in Uttar Pradesh Roadside Land Control Act, 1945

(2)'building' means a house, but shed or other roofed structure, for whatsoever purpose and of whatsoever material' constructed, and every part thereof, and includes a wall of masonry platform of masonry ditch or drain, but does not include a tent or other such portable and merely temporary shelter;