Section 2(1A) in Karnataka Municipal Corporations Act, 1976
(1A)[] [Renumbered by Act 35 of 1994 w.e.f. 1.6.1994.] "building" includes,-(a)a house, out-house, stable, privy, shed, hut, wall, verandah, fixed platform, plinth, door step and [any other structure including telecommunication tower or Advertisement structure, whatever name called] [Substituted by Act, 06 of 2015 w.e.f. 09.01.2015.] whether of masonry, bricks, wood, mud, metal or any other material whatsoever;(b)a structure on wheels simply resting in the ground without foundations;(c)a ship, vessel, boat, tent, and any other structure used for human habitation or used for keeping or storing any article or goods;
