Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttarakhand - Subsection Section 3(h) in Uttarakhand Anti Littering and Anti Spitting Act, 2016 (h)"premises" means land, whether enclosed or not which is appurtenant to a building or commonly appurtenant to several buildings.
