Section 2(l) in Karnataka Housing Board Act, 1962

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State of Karnataka - Subsection

Section 2(l) in Karnataka Housing Board Act, 1962

(l)"premises" means any building or part of a building and includes,-

(i)gardens, grounds and out-houses, if any, appertaining to such building or part of a building, and

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