Section 2(c) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
(c)premises' means any land or any building or part of a building and includes(i)the garden, grounds and outhouses, 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,
