Section 2(33) in The New Delhi Municipal Council Act, 1994

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NCT Delhi - Subsection

Section 2(33) in The New Delhi Municipal Council Act, 1994

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

(a)the garden, ground and out-houses, if any, appertaining to a building or part of a building, and

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