Section 2(g) in Punjab Apartment and Property Regulation Act, 1995
(g)[ "building" means any construction or part of a construction which is intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not, and includes any out-house, stable, cattle shed and garage;] [Substituted by Punjab Act No. 21 of 2014, dated 27.8.2014.]
