Section 2(1B) in The Howrah Municipal Corporation Act, 1980
(1B)[ "building" includes a house, outhouse, stable, privy, urinals, shed, hut, walls (other than a boundary wall not exceeding three metres in height) and any other such structure, whether of masonry, bricks, wood, mud, metal or any other material whatsoever, but does not include a hogla or other similar kind of temporary shed erected on ceremonial or festive occasions;] [Original clause (1) first renumbered as clause (1A) and present clause (1) inserted by W.B. Act 17 of 1995, then clause (1A) again renumbered as clause (1B) and present clause (1A) inserted by W.B. Act 11 of 1999.]
