Section 5(29) in The Chhattisgarh Municipal Corporation Act, 1956
(29)"hut" means any building which is constructed principally of wood, mud, leaves, grass, cloth or thatch and includes any temporary structure of whatever size or any small building of whatever material made which the corporation may declare to be a hut for the purposes of this Act;(29-a) "Industrial Township" means an Industrial Township specified under Section 7.
