Section 2(d) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

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State of Gujarat - Subsection

Section 2(d) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(d)"premises" means any laid 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;