Section 2(i) in The Delhi and Ajmer Rent Control Act, 1952
(i)"premises" means any building or part of a building which is, or is intended to be, let separately for use as a residence or for commercial use or for any other purpose, and includes,--(i)the garden, grounds and outhouses, if any, appertaining to such building or part of the building;(ii)any furniture supplied by the landlord for use in such building or part of the building;
