Section 2(b) in Tripura Buildings (Lease and Rent Control) Act, 1975
(b)"building" means any building or hut or part of a building or hut, let or to be let separately for residential or non-residential purposes and includes--(i)the garden, grounds, wells, tanks and structures, if any appurtenant to such building, or part of such building and let or to be let along with such building,(ii)any furniture supplied by the landlord for use in such building or part of such building,(iii)any fitting or machinery belonging to the landlord, affixed to or installed in such building, or part of such building and intended to be used by the tenant for or in connection with the purpose for which such building or part of such building is let or to be let, but does not include a room in a hotel or boarding house ;
