Section 2(i) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(i)"premises" means any building, shed or hut, used or intended to be used for residential purposes, and includes part of a building, shed or hut and a room or a seat in a room allotted separately, and also includes -(i)the gardens, grounds, outhouses, garages and godowns, if any, appurtenant thereto, and(ii)any furniture supplied or any fittings or fixtures affixed for the use of the occupant of such building, garage, godown, shed, hut, room or seat in a room, as the case may be;
