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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(19) in Andhra Pradesh Panchayat Raj Act, 1994

(19)'house' means a building or a hut fit for human occupation, whether as a residence or otherwise and includes any shop, factory, workshop or warehouse or any building used for garaging or parking buses or as a bus-stand, cattle shed (other than a cattle shed in an agricultural land, poultry shed or dairy shed);