Section 2(37) in Sikkim Urban and Regional Planning and Development Act, 1998
(37)"Public building" means any building to which the public or any class or section of he public are granted access or any building, which is open to the public or any class or section of the public and includes any building-(a)Used as a school or college or a university or other educational institution, hostel, library, hospital, nursing home, dispensary, clinic, maternity center or any other like institution, club, lodging house, choultry, coffee house, boarding house, or eating house;(b)Ordinarily used by the-(i)Central or any State Government or any local authority or any body corporate, owned or controlled by the Central or any State Government; or(ii)Public or any class or section of the public for religious worship or for religious congregation;
