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[Cites 0, Cited by 67] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(3) in The Delhi Municipal Corporation Act, 1957

(3)"building" means a house, out-house, stable, latrine, urinal, shed, hut, wall (other than a boundary wall) or any other structure, whether of masonry, bricks, wood, mud, metal or other material but does not include any portable shelter;