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

State of Andhra Pradesh - Subsection

Section 2(3) in Andhra Pradesh Municipalities Act, 1965

(3)"building" means any structure constructed of any materials for any purpose, and includes a house, out-house, shop, stable, latrine, shed, hut, wall (other than a boundary wall not exceeding two metres in height), or any part of such building;