Section 2(o) in The Goa Rehabilitation Board Act, 2006

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State of Goa - Subsection

Section 2(o) in The Goa Rehabilitation Board Act, 2006

(o)"premises" means any land or building or any part thereof and includes-

(i)garden, ground and out house, if any, appertaining to such building or to any part thereof and

(ii)any fittings affixed to such building or to any part of a building for more beneficial enjoyment thereof;