Section 2(e) in The West Bengal Premises Tenancy Act, 1997
(e)"premises" means any building or part of a building or any hut or part of a hut let separately, and includes -(i)the gardens, grounds and out-houses, if any, appertaining thereto, and(ii)any furniture supplied by the landlord, or any fittings or fixtures affixed, for the use of the tenant in such building or part of a building or hut or part of a hut,
