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[Cites 0, Cited by 13] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(a) in Karnataka Rent Act, 1999

(a)"building" means any building or hut or part of a building or hut other than a farm house, let or to be let separately and includes,-
(i)the garden, grounds and out-houses, if any appurtenant to such building, hut or part of such building or hut and let or to be let along with such building or hut or part of building or hut;
(ii)any furniture or equipment supplied by the landlord for the use in such building or hut or part of a building or hut;
(iii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof, but does not include a room or other accommodation in a hotel or a lodging house;