Section 2(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
(a)"an appellate authority" means in respect of any local areas comprised within the limits of the Dhanbad Sub-division in the district of Manbhum, the Additional Deputy Commissioner of Dhanbad and, in respect of any other areas, the Collector of the district in which such areas are situated and includes any other officer empowered by the State Government to perform the functions of an appellate authority;(aa)"building" means any building or hut or part of a building or hut, let or to be let separately for residential or non-residential purposes, and includes-(i)the garden, grounds and outhouses, if any, appertaining to such building or hut or part of such building or hut; and(ii)any furniture supplied by the landlord for use in such building or hut or part of a building or hut;
