Section 2(70) in The Orissa Municipal Corporation Act, 2003
(70)"public building" means a masonry building constructed, used or adopted to be used -(a)as a place of public worship or as a school, college or other place of instruction (not being a dwelling house so used) or as a hospital, work house, public theater, public cinema, public concert room, public bal-room, public-lecture room, public library or public exhibition room or a public place of assembly, or(b)for any other public purpose;
