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

State of Haryana - Subsection

Section 2(xxxxii) in Faridabad Complex Administration Building Rules, 1989

(xxxxii)"public building" means a building used or constructed or adopted to be used, either ordinarily or occasionally as a place of public workshop or as a hospital, college, school, hotel, restaurant, theatre, public hall, public concert room, public lecture room, public exhibition hall or as a public place of assembly or entertainment for persons admitted thereto by tickets or otherwise or for any similar public purpose.