Section 2(14) in The Gujarat Housing Board Act, 1961
(14)"premises" means any land or building or part of a building [including any apartment therein] [These words were inserted by Gujarat 13 of 1973, Schedule, item (1) (e).] and includes-(i)gardens, grounds and outhouses, 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;
