Section 2(e) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

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Union of India - Subsection

Section 2(e) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(e)premises means any building or part of a building and includes

(i)the garden, grounds and outhouses, if any, appertaining to such building or part of a building,

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