Section 2(o) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
(o)'rental unit' means a unit in any building or but or part of a building or but other than a farm house let or to be let separately for residential or commercial purposes and including land appurtenant thereto, and includes:(i)the garden, grounds and out-houses, if any appurtenant to such rental unit rented or available for rent for residential or commercial use and occupancy together with all services connected with the use and occupancy of such unit;(ii)any furniture or equipment supplied by the landlord for the use in such building or but 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 hotel, hostel, a boarding house, tourist homes or guest houses;
