Section 2(1a)(c) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

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State of West Bengal - Subsection

Section 2(1a)(c) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(c)"premises" means any building or hut and includes part of a building or hut and a seat in a room, let separately, and also includes, -

(i)the gardens, grounds and out-houses, if any, appurtenant thereto,

(ii)any furniture supplied or any fittings or fixtures affixed for the use of the tenant in such building, hut or seat in a room, as the case may be;