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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Nagaland - Subsection

Section 1(6) in Nagaland Municipal Act, 2001

(6)"Building" means any shop, house, hut, outhouse, stable, a factory, an industrial shed and a temporary structure erected by means of tents and any other structure including structure raised for entertainment purposes whether roofed or not and whether used for the purposes of human habitation or otherwise and whether of masonry, bricks, wood, mud, thatch, metal or any other material whatever, and includes a wall and a well;