Section 2(1) in The Kerala Buildings (Lease and Rent control) Act, 1965
(1)"building" means any building or hut or part of a building or hut, let or to be let separately for residential or non residential purposes and includes:-(a)The garden, grounds, wells, tanks and structures, 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;(b)Any furniture supplied by(c)Any fittings or machinery belonging to the landlord, affixed or installed in such building or part of such building, and intended to be used by the tenant for or in connection with the purpose for which such building or part of such building is let or to be let.
