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[Cites 0, Cited by 10] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(j) in The Delhi Rent Act, 1995

(j)" premises" means any building or part of a building which is or is intended to be, let separately for use as a residence or for non- residential use or for any other purpose, and includes--
(i)the garden, grounds and outhouses if any, appertaining to such building or part of the building;
(ii)any fittings to such building or part of the building for the more beneficial enjoyment thereof;