Section 3(s) in The Mumbai Municipal Corporation Act, 1888
(s)"building" includes a house, outhouse, stable, shed, but [tank (except tank for storage of drinking water in a building or part of a building)] [These words and brackets were inserted by Maharashtra 21 of 1989, Section 2.] and every other such structure, whether of masonry, bricks, wood, mud, metal or any other material whatever;(sa)[ "tenement" means a building or a part of a building, other than a temporary building or a part thereof, let or intended to be let or occupied separately; [These clauses were inserted by Bombay 28 of 1957, Section 2.](sb)"temporary building" means any building which is constructed principally of mud, leaves, grass, cloth, thatch, wood, corrugated iron or asbestos cement sheets or such other material and includes a building of whatever size constructed of whatever material which the Commissioner has allowed to be built as a temporary measure;]
