Section 2(e) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(e)"premises" means any building or part of a building which, 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, to such building or part of the building for the more beneficial enjoyment thereof, but does not include hotel, lodging house, dharmshala or inn etc:,
