Section 4(3) in Maharashtra Land Requisition Act, 1948
(3)"premises" means any building or part of a building let or intended to be let separately including -(i)the garden, ground garages and out-houses, if any, appurtenant to such building or part of a building;(ii)an fitting 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;
