Section 2(x) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(x)'Building' means any construction or part of a construction in Chandigarh which is transferred by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigrah) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] under section 3 of the Act and which is intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not and includes any out-house, stable, cattleshed and garage and also includes any building erected on any land transferred by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] under section 3 of the Act.
