Section 2(l) in Haryana Housing Board Act, 1971

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State of Haryana - Subsection

Section 2(l) in Haryana Housing Board Act, 1971

(l)"premises" means [land,] [Inserted by Haryana Act No. 8 of 1973] any building or part of a building and includes, -

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

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