Section 4(xxxix) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
(xxxix)"Public Building" shall mean a building used or constructed or adapted to be used; either ordinarily or occasionally as a place of public worship, as a hospital, college, school, hotel-restaurant, theatre, public concert room, public lecture room, public exhibition hall or as a public place of assembly of entertainment for persons admitted thereto by tickets or otherwise, or used or constructed or adapted to be used either ordinarily or occasionally for any similar public purposes;
