Section 2(38) in The Delhi Municipal Corporation Act, 1957

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NCT Delhi - Subsection

Section 2(38) in The Delhi Municipal Corporation Act, 1957

(38)"premises" means any land or building or part of a building and includes

(a)the garden, ground and out-houses, if any, appertaining to a building or part of a building; and

(b)any fittings affixed to a building or part of a building for the more beneficial enjoyment thereof;