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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(46) in West Bengal Municipal Act, 1993

(46)"premises" means any land or building or part of a building or any but or part of a hut, and includes -
(a)the garden, ground and out-houses, if any, appertaining thereto; and
(b)any fittings or fixtures affixed to a building or part of a building or but or part of a but for the more beneficial enjoyment thereof;