Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(f) in Digha Acquired Land Settlement Act, 2010 (f)"Building" includes any structure or part of structure which is being used or is intended to be used for residential, commercial or any other purpose in the acquired land,
