Section 2(c) in The Capital of Punjab (Development and Regulation) Act, 1952
(c)"building" means any construction or part of a construction which is transferred by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] under section 3 and which is intended to be used for residential, commercial, industrial or other purpose, whether in actual use or not, and includes any out-house, stable, cattle-shed and garage and also includes any building erected on any land transferred by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] under section 3;
