Section 2(e) in Telangana Public Premises (Eviction of Unauthorised Occupants) Act, 1968
(e)"premises" means [any land or building or any part thereof] [Substituted by Act No.15 of 1986] and includes-(i)out-houses, gardens, grounds and vacant sites, if any, appertaining to such building or part of a building;(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;
