Section 2(4) in Assam Town and Country Planning Act, 1959
(4)"Building" means any construction for whatsoever purpose and of whatsoever materials constructed and every part thereof, whether used as human habitation or not and includes plinth walls, chimney, drainage works, fixed platforms, verandah, balcony, cornice or projection, or part of a building on anything affixed thereto or walls, earth bank, fence or other construction enclosing or delimiting or intended to enclose or delimit any and or space.
