Section 2(a) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(a)'building' includes any structure or erection or any part of a building as so defined but does not include plant or machinery comprised in a building;(aa)[ 'Board' means the Haryana Slum Clearance Board established under Section 21-A;] [Inserted by Haryana Act No. 7 of 1990.]
