Section 2(c) in The Orissa Industrial Housing Act, 1966
(c)"house" means a house referred to in Sub-section (1) of Section 3 and includes -(i)any garden, grounds and out-houses appertaining to such house;(ii)any furniture supplied by the State Government, the local authority or the Housing Commissioner, for use in such house; and(iii)any fitting affixed to such house for more beneficial enjoyment thereof;
