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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(c) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957

(c)"building" means a house, hut, shed or other roofed structure, for whatsoever purpose and of whatsoever material constructed and every part thereof and shall include any wall, underground room or passage, verandah, fixed Platform, plinth, staircase or doorstep, attached to or within the compound of an existing building or constructed on ground which is to be the site or compound of a projected building but shall not include a tent or other such portable temporary structure erected on ceremonial of festive occasions;