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

State of Uttar Pradesh - Subsection

Section 2(14) in The U.P. Municipalities Act, 1916

(14)"Part of a building" includes any wall, underground room or passage, verandah, fixed platform, plinth, staircase or doorstep attached to, or within the compound of an existing building, or constructed on ground which is to be the site or compound of a projected building;