Section 2(b) in The West Bengal Religious Buildings And Places Act, 1985
(b)"building" means a house, shop, hut, shed or other structure or enclosure, whether roofed or not, of whatsoever material constructed, and includes any part of such house, shop, hut, shed or other structure or enclosure, and also includes a wall, verandah, platform, plinth or door step or a tent or other portable and merely temporary shelter;
