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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(3) in West Bengal Municipal Act, 1993

(3)"building" means a structure constructed for whatsoever purpose or of whatsoever materials, and includes the foundation, plinth, wall, floor, roof, chimney, fixed platform, verandah, balcony, cornice, or projection or part of a building or anything affixed thereto or any wall (other than boundary wall of less than three metres in height) enclosing or intended to enclose any land, sign or outdoor display structure, but does not include a tent, samiana or tarpaulin shelter;