Section 19(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)In this section -(a)"premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
