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

State of Karnataka - Subsection

Section 2(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(2)"building" means a house, out-house, stable, latrine, urinal, shed, hut or any other structure, whether of masonry, bricks, wood, mud, metal or other material, but does not include any portable shelter;