Section 2(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(2)"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-(a)the garden, grounds and out-houses, if any, appurtenant to such building, or hut and let or to be let along with such building or hut, but does not include a room in a hotel or boarding house;(b)any furniture supplied to the landlord for use in such building or hut or part of a building or hut, but does not include a room in a hotel or boarding house;
