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

State of Uttar Pradesh - Subsection

Section 2(m) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(m)"premises" means any building or part of building, and includes. -
(i)any garden, grounds, and out-houses appertaining to such building or part; and
(ii)any fittings affixed to such building or part for the more beneficial enjoyment thereof;