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

State of West Bengal - Subsection

Section 2(45) in The Calcutta Municipal Corporation Act, 1980

(45)"hut" means any building, no substantial part of which excluding the walls up a height of fifty centimetres above the floor or floor level is constructed of masonry, reinforced concrete, steel, iron or other metal;