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[Cites 0, Cited by 30] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(a) in East Punjab Urban Rent Restriction Act, 1949

(a)"building" means any building or part of a building let for any purpose whether being actually used for that purpose or not, including any land, godowns, out-houses, or furniture let therewith, but does not include a room in a hotel, hostel or boarding-house;