Section 2(b) in The Haryana Development and Regulation of Urban Areas Act, 1975
(b)"building" means and shop, house, hut, out-house, shed or stable, whether used for the purpose of human habitation or otherwise and whether of masonry, bricks, wood, mud, thatch, metal or any other material whatsoever, and includes a wall;(bb)[ "change in beneficial interest" means change in existing developer, assignment of joint development rights, marketing rights or cumulative change in shareholding pattern beyond twenty-five percent of shareholding existing at the time of grant of licence;] [Inserted by Haryana Act No. 11 of 2017, dated 3.4.2017]
