Section 2(36) in The Punjab Municipal Corporation Act, 1976

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State of Punjab - Subsection

Section 2(36) in The Punjab Municipal Corporation Act, 1976

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

(a)the garden, ground and out-houses, if any, appurtaining to a building or part of a building; and

(b)any fitting affixed to a building or part of a building for the more beneficial enjoyment thereof;