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

State of Tripura - Subsection

Section 2(2) in Tripura Municipal Act, 1994

(2)"Building" means a structure constructed by any materials for any purpose and includes the foundation, plinth, wall, floor, roof, chimnlys, fixed platform, verandah, balcony, cornice, projection or part of a building or anything affixed thereto but does not include [***] [Deleied by The Tripura Municipal (Amendmenl) ACI, 2000, w.e.f 6-10-2000.] tent, samiana or tarpaulin shelter ;