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

Bombay Presidency - Subsection

Section 2(34) in The Bombay Provincial Municipal Corporations Act, 1949

(34)"masonry building" means any building other than a frame building or a hut and includes any structure a substantial part of which is made of masonry or of steel, iron or other metal;[(34A) "Metropolitan area" means an area as specified under clause (c) of article 243 P of the Constitution of India;