Section 2(e) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(e)"Building" means any building, or part of a building, which is, or is intended to be, let separately for use as a residence or for commercial use or for any other purpose, and includes-(i)the garden, ground and out-houses, if any, appertaining to such building or part of the building;(ii)any furniture supplied by the landlord for use in such building or part of the building;
