Section 2(28) in The Maharashtra Municipal Corporations Act, 1949
(28)"hut" means any building which is constructed principally of wood, mud, leaves, grass, cloth or thatch and includes any temporary structure of whatever size or any small building of whatever material made which the Corporation may declare to be but for the purposes of this Act;[(28A) "importer" means a person who brings or causes to be brought any goods into the limits of the City from any place outside the area of the City for use, consumption or sale therein;]
