Section 2(d) in Bombay Government Premises (Eviction) Act, 1955

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Bombay Presidency - Subsection

Section 2(d) in Bombay Government Premises (Eviction) Act, 1955

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

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

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