Section 2(g) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

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State of Himachal Pradesh - Subsection

Section 2(g) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(g)"premises" means any building or part of a building and includes--

(i)the garden, grounds and out-houses, if any, pertaining to such building or part of the building; and

(ii)any fittings affixed to such building or part of the building for more beneficial enjoyment thereof;