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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(2) in Haryana Municipal Corporation Act, 1994

(2)"building" means a shop, house, out-house, stable, latrine, urinal, shed, hut, well or any other structure whether of masonry, bricks, wood, mud, metal or other material and includes a well but does not include any portable shelter;