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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(11aa) in Punjab Municipal Act, 1911

(11aa)[ "premises" means any land or building or part of a building and includes - [Added by Act No. 6 of 1995.]
(a)the garden, ground and out-houses, if any, appertaining to a building or part of a building ; and
(b)and fitting affixed to a building or part of a building for the more beneficial enjoyment thereof;]