Section 2(7) in Maharashtra Housing and Area Development Act, 1976
(7)"Building" for the purposes of Chapter VIII, means building in respect of which the cess is levied under that Chapter and includes a tenement let or intended to be let or occupied separately and a house, out-house, stable, shed, but and every other such structure but does not include any such building or structure which as a whole is unauthorised or any building which is a temporary building as defined in clause (sb) of section 3 of [the Mumbai Municipal Corporation Act] [These words were substituted for the words 'the Bombay Municipal Corporation Act' by Maharashtra 25 of 1996, Section 2 Schedule para (3).];
