Section 2(d) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973
(d)"premises" means any land, whether used for agricultural or non- agricultural purposes, or any building or part of a building and includes :-(i)the garden, grounds and out-house, 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;
