Section 3(57) in Gauhati Municipal Corporation Act, 1971

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State of Assam - Subsection

Section 3(57) in Gauhati Municipal Corporation Act, 1971

(57)"Premises" means any land or building or part of a building and includes-

(a)The garden, ground and out-houses, it any, appertaining to a building or part of a building; and

(b)Any fittings affixed to a building or part of a building for the more beneficial enjoyment thereof;