Section 2(22) in Greater Hyderabad Municipal Corporation Act, 1955
(22)'goods' includes animals;[(22-a) 'high rise building' means and includes all buildings with eighteen (18) meters or more in height measured from the average level of the central line of street on which the site abuts. Staircase rooms, Lift rooms, Chimneys, elevated tanks above the top most floor and architectural features are excluded from the height of such buildings;] [Inserted by Act No.9 of 2008.]
