Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Assam - Subsection Section 3(18) in Assam Municipal Act, 1956 (18)"Hut" means any building, which is constructed principally of wood, mud, leaves, grass or thatch and includes any temporary, structure of whatever size, or any small building of whatever material made.
