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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(2) in Meghalaya Municipal Act, 1973

(2)"Building" means a house, hut, shed or other roofed structure, for whatsoever purpose and of whatever material constructed and every part thereof, but shall not include a tent, or other merely temporary shelter including any kind of temporary shed erected on ceremonial or festive occasions