Section 2(1)(m) in Uttrarakhand Waqf Rules, 2017

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

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

(i)the garden, water bodies, grounds, if any, appertaining to such building or part of the building;

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

(iii)dargah, grave, graveyard, khanqah, peerkhana, karbala, maqbara, mosque, tomb and the courtyard appertaining thereto;

Legal Document View