Section 2(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
(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, and out-houses, if any, appurtenant to such building or hut or part of such building or hut; and(ii)any furniture supplied by the landlord for use in such building or hut or part of a building or hut;
