Section 2(a) in The M.P. Accommodation Control Act, 1961
(a)"accommodation" means any building or part of a building, whether residential or non-residential and includes,-(i)any land which is not being used for agricultural purposes;(ii)garden, grounds, garages and out-houses, if any, appurtenant to such building or part of the building;(iii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(iv)any furniture supplied by the landlord for use in such building or part of building;
