Section 7(9) in The Maharashtra Rent Control Act, 1999
(9)"premises" means any building or part of a building let or given on licence separately (other than a farm building) including,-(i)the gardens, grounds, garages and out-houses, if any, appurtenant 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, but does not include a room or other accommodation in a hotel or lodging house;
