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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in Punjab Municipal Act, 1911

(2)[ "building" means any shop, house, hut, outhouse, stable, a fAct No.ory, an industrial shed and a temporary structure erected by means of tents and structures raised for entertainment purposes whether roofed or not and whether used for the purposes of human habitation or otherwise and whether of masonry, bricks, wood, mud, thatched, metal or any other material whatever, and includes a wall and a well;] [Substituted by Punjab Act No. 11 of 1994.]