Section 2(c) in Punjab Urban Estates (Development and Regulation) Act, 1964
(c)"building" means any construction or part of a construction which is sold, leased or transferred by the State Government under section 3 and which is intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not, and includes , any out-house'stable, cattle shed and garage and also includes any building erected or any land sold, leased or transferred by the State Government under section 3;
