Section 2(b) in Hyderabad Houses (Rent Eviction and lease) Control Act, 1954
(b)"House" means any building or hut or part of a building or hut let or to be let separately for residential or non-residential purpose and includes,-(i)the garden, grounds, garages, and outhouses, if any, appurtenant to such building or hut or part of such building or hut and or to let or to be let along with such building or hut or part thereof;(ii)any furniture supplied or any fittings affixed by the landlord for use in such building or hut provided that expression does not include a room in a hotel or boarding house;
