premises

noun plural | \ ˈpre-mə-səz \ | prem·is·es

1. a : the preliminary part of a deed that includes a description of the real estate and that precedes the habendum

   b : the preliminary part of a bill in equity that states the facts, names the wrongs, and identifies the defendants

2. : a tract of land with its component parts (as buildings); also : a building or part of a building usually with its appurtenances (as grounds or easements) : a building or part of a building usually with its appurtenances (as grounds or easements)