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[Cites 0, Cited by 7] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2) in The Manipur Municipalities Act,1994.

(2)"building" means a house, out house, stable, latrine, urinal, shed, hut, wall (other than a boundary wall) or any other structure, whether of masonry, bricks, wood, mud, metal or other material but does not include any portable shelter;