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

State of Uttar Pradesh - Subsection

Section 2(2) in The U.P. Municipalities Act, 1916

(2)[ "Buildings" means a house, out-house, stable, shed, hut or other enclosure or structure whether of masonry bricks, wood, mud, metal or any other material whatsoever, whether used as a human dwelling or otherwise, and includes any verandah, platform, plinth, staircase, door step, wall including compound wall other than a boundary wall of a garden or agricultural land not appurtenant to a house but does not include a tent or other such portable temporary shelter;] [Substituted by U.P. Act No. 26 of 1964.]