Section 2(5) in The Bihar State Housing Board Act, 1982
(5)"building" means a house, outhouse, stable, shed, hut (other than a hut made of mud appurtenant to or situated in a cultivated field in any area outside the limit of a city, municipality, town area or notified area) or other enclosure or structure, whether or masonry, bricks, wood, mud, metal or any other material whatsoever, and whether used as a human dwelling or otherwise and includes any verandah, platform, plinth, staircase, doorstep or wall including compound wall other than a boundary wall of a garden or of agricultural land not appurtenant to a house but does not include a tent or other such portable temporary shelter;
