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

State of Odisha - Subsection

Section 2(7) in The Orissa Municipal Corporation Act, 2003

(7)"building" means a house and includes out-house, garage, stable, latrine, godown, shed, hut, wall, fencing platform, verandahs, balcony, cornice or projection or part of the building or anything affixed thereto or any wall (other than the boundary wall less than three metres in height) enclosing or intended to enclose any land, signs or outdoor display structures but does not include a tent, samiana or tarpaulin shelter;