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

State of West Bengal - Subsection

Section 2(49) in West Bengal Municipal Corporation Act, 2006

(49)"hut" means any building, constructed principally of wood, bamboo, mud, leaves, pressed cloth or thatch, and includes any structure of whatever material, declared by the Corporation to be a hut for the purposes of this Act;