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

State of West Bengal - Subsection

Section 2(b) in The West Bengal Building Tax Act, 1996.

(b)"building" means any house or structure of masonry or bricks, constructed wholly or partly, with four or more storeys including the ground floor, on any land -
(i)owned by any person, or
(ii)held by any person in his possession or control under the authority, or with the permission, of the owner of the land,