Section 2(33) in Greater Hyderabad Municipal Corporation Act, 1955
(33)'masonry building' means any building, other than a frame building or a hut and includes any structure a substantial part of which is made of masonry or of steel, iron or other metal;[(33-a) 'minerals water' means mineral water as defined in item A-32 of Appendix B to the Prevention of Food Adulteration Rules, 1955, framed under section 23 of the Prevention of Food Adulteration Act, 1954;] [Inserted by Act No.36 of 2007.]
