Section 2(d) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
(d)'premises' means any land or 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;(ii)any furniture supplied by the State Government for use in such building or part of a building; and(iii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;
