Section 2(79) in Jharkhand Municipal Act, 2011

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State of Jharkhand - Subsection

Section 2(79) in Jharkhand Municipal Act, 2011

(79)"Premises" means any land or building / land or part of a building or any hut or part of a hut, and includes -

(a)the garden, ground and outhouses, if any, appertaining thereto, and

(b)any fittings or fixtures affixed to a building or part of a building or land or hut or part of a hut for the more beneficial enjoyment thereof;