Section 2(e) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(e)[ "premises" means any building or part of a building or any hut or part of a hut and includes the garden, grounds and out-houses (if any) appertaining to such building or part of a building or hut or part of a hut and also includes a room or rooms in an hotel, boarding house or lodging house;] [[Clause (e) substituted by W.B. Act 4 of 1949, which was earlier as under :-'(e) 'premises' means any building or part of a building or any hut or part of a hut which is, or is intended to be, let separately for residential or non-residential purposes and includes, -(i)the garden, grounds and out-houses (if any) appertaining to such building or part of a building or hut or part of a hut; and(ii)any furniture supplied by the landlord for use in such building or part of a building;
