Section 2(f) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(f)"premises" means any building or part of a building which is, or is intended to be, let separately for the purpose of residence or for commercial or for educational use, except for industrial use and includes-(i)the garden, grounds and out-houses, if any, appertaining to such building or part of the building;(ii)any fitting to such building or part of the building for the more beneficial enjoyment thereof, but does not include hotel, lodging house, dharamshala or inn, or the like;
