Section 4 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
4. Definition
Building means a house, outhouse, stable, privy, urinal shed, wall (other than a boundary wall not exceeding 1.50 metres in height) and any other structure whether of masonry bricks, wood, mud, metal or any other materials erected beyond 72 hours) shed/structures erected on ceremonial or festive occasion.
