(iv)[ "building "means a house, outhouse, stable, latrine, shed, hut or other roofed structure whether of masonry, bricks, wood, mud, metal or other material, and any part thereof, and includes a well and a wall [(other than a boundary wall)] [Substituted by Act 24 of 1936, s.2, for the original clause.] but does not include a tent or other portable and temporary shelter;]
