Section 2(b) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(b)"premises" means any land (including any forest land or trees standing thereon or covered by water or a road maintained by the State Government or land appurtenant to such road) or any building or part of a building and includes-(i)the garden, grounds, and out-houses, if any, appertaining to such building or part of a building, and(ii)any fittings or fixtures affixed to or any furniture supplied with such building or part of a building for the more beneficial enjoyment thereof, but does not include land which for the time being is held by a tenure-holder under any law relating to land tenures.
