Section 3(4) in Chennai City Municipal Corporation Act, 1919
(4)[ "building" includes -] [Substituted by Tamil Nadu Act 56 of 1961.](a)a house, out-house, stable, latrine, godown, shed, hut, wall (other than a boundary wall not exceeding eight feet in height) and any other structure whether of masonry bricks, mud, wood, metal or any other material whatsoever;(b)a structure on wheels or simply resting on the ground without foundations; and(c)a ship, vessel, boat, tent, van and any other structure used for human habitation or used for keeping or storing any article or goods;
