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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(xvii) in Bihar Coal Mining Area Development Authority Rules, 1988

(xvii)"Building" means any structure for whatsoever purpose and whatsoever materials constructed and every part thereof whether used as human habitation or not and includes foundation, plinth, walls including doors, windows and ventilators, food floors, roofs, including skylights, chimneys, plumbing and buildings services, fixed platform, verandah, balcony, cornice or projection, part of a building services or anything affixed therefrom or any wall enclosing or intended to enclose any land or space and signs and outdoor display structures.