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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(ii) in Rajasthan Religious Buildings and Places Act, 1954

(ii)'building' means a house, shop, hut, shed or other structure or enclosure, whether roofed or not, of whatsoever material constructed and includes every part thereof, all walls, varandahs, platforms plinths, door steps and the like and a tent or other portable and merely temporary shelter;