Section 2(b) in The Assam Urban Areas Rent Control Act, 1972
(b)"house" means any building, hut or shed, or any part thereof, let or to be let separately for residential or non-residential purposes, and includes-(i)the garden, ground and out-house, if any, appurtenant to such building, hut, shed or part thereof; and(ii)any furniture supplied by the landlord for use by the tenant in such houses;
