Section 2(15) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(15)"Premises" means any land or building or part of a building and includes-(i)[ any apartment;] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).][(i-a)] [Renumbered by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).] garden, grounds and outhouse, if any, appertaining to such building or part of building; and(ii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;
