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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(12) in Tamil Nadu State Housing Board Act, 1961

(12)"premises" means any land or 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 affixed to such building or part of a building for the more beneficial enjoyment thereof-