Section 2(c) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
(c)“premises” means any land or any building or hut or part of a building or hut and includes,-(i)the garden, grounds and out-houses if any, appurtaining to such building or hut or part of a building or hut; and(ii)any fittings affixed to such building or hut or part of a building or hut for the more beneficial enjoyment thereof;
