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

State of Himachal Pradesh - Subsection

Section 2(2) in The Himachal Pradesh Roadside Land Control Act, 1968

(2)"building" means a house, hut, shed or other rooted structure for whatever purpose or of whatsoever material constructed, and every part thereof, and includes a wall or masonry plat form or masonry ditch or drain but does not include a tent or a fence for agricultural purposes;