(c)"house" means a house referred to in [* * *] [The words and figure 'sub-section (1) of' omitted by U. P. Act No. 1 of 1966, Section 9 (4) (ii).] Section 3 and includes any part thereof, and-(i)any garden, grounds and out houses appertaining to such house;(ii)any furniture supplied by the State Government, the local authority or the 2[Labour Commissioner] for use in such house;(iii)any fitting affixed to such house for more beneficial enjoyment thereof;
