Section 2(5) in Guwahati Metropolitan Development Authority Act, 1985
(5)"Building" means any construction for whatsoever purpose and of whatsoever materials constructed and every part thereof, whether used as human habitation or not and includes plinth walls, chimney, drainage, works, fixed platforms, verandah, balcony, cornice or projection, or part of a building and anything affixed thereto or any walls, earth bank, fence or other construction enclosing or delimiting or intended to enclose or delimit any land or space.
