(54)"Holding" means land held under one title or agreement and surrounded by one set of boundaries:Provided that, where two or more adjoining holdings held by the same owner form part and parcel of the site or premises of an apartment and a dwelling house, manufactory, warehouse or place of trade or business, such holdings shall be deemed to be one holding for the purposes of this Act:Explanation. - Holdings separated by a road or other means of communication shall be deemed adjoining within the meaning of this clause:Provided further that where any building is capable of being enjoyed separately in parts, or where portions of such building are owned separately by different persons, or where the building comprises self contained and independent units, each of such parts, portions or units shall, on application by the owners, be deemed, to be a separate holding;
