304. Extension of definitions of "drain" and "masonry building".
(1)The word "drain" as defined in clause (16) of section 2 shall, in the case of a Municipality in the hill areas, include a Mora, or water-course of natural drainage line, and the State Government may, for the purposes of this Act, specify, by notification, the limits of any jhora, water-course, channel or natural drainage line within a municipal area in the hill areas.(2)For the purposes of Chapter XIV, in its application to the Municipalities in the hill areas, the expression "masonry building" shall include a framed building.
