Section 2(b) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
(b)"Building" means any building, or hut or a part of the building or hut, ' let or to be let, separately for residential or non-residential purposes and includes-(i)the garden, grounds and out houses, if any, appurtenant to such building or hut or part of such building or hut, and(ii)any furniture supplied by the landlord for use in such building or hut or part of building or hut.
