Section 3(i) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(i)"building", means a residential or non-residential roofed structure and includes-(i)any land (including any garden), garages and out-houses, appurtenant to such building ;(ii)any furniture supplied by the landlord for use in such building ;(iii)any fittings and fixtures affixed to such building for the more beneficial enjoyment thereof ;
