Section 2(e) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

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State of Haryana - Subsection

Section 2(e) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(e)"premises" means any building or part of a building and includes -

(i)the garden, grounds and out-houses, if any, appertaining to such building or part of a building;

(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;