Section 2(73) in West Bengal Municipal Corporation Act, 2006
(73)"premises" means any land or building or part of a building or any hut or part of a hut, and includes-(a)the garden, ground and out-houses, if any, appertaining to a building or part of a building or to a hut or part of a hut, and(b)any fittings affixed to a building or part of a building, or to a hut or part of a hut for more beneficial enjoyment thereof;
