Section 2(f) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

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State of Tamilnadu - Subsection

Section 2(f) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(f)"premises" means any building or part of a building and includes-

(i)The garden, grounds and out-houses, if any, appertaining to such building or part of a building;

(ii)Any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;