Section 2(27) in Maharashtra Housing and Area Development Act, 1976
(27)"premises" means any land or building, or part of a building, whether authorised or otherwise, and includes-(a)gardens, grounds and out-houses, if any, appertaining to such building or part of a building;(b)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof; and(c)building or a part of building let or intended to be let or occupied separately;
