Section 2(7) in The Guwahati Building Construction (Regulation) Act, 2010
(7)“building” means any construction for whatsoever purpose and of whatsoever materials and every part thereof, whether used as human habitation or not and includes plinth, walls, chimney, telecommunication or other tower, drainage work, fixed platforms, verandah, balcony cornice or projection, or part of a building on anything affixed thereof or any wall earth bank fence or other.
