(16)"Lease". - "lease" means a lease of immovable property, and includes also-(a)a patta;(b)a kabuliyat or other undertaking in writing, not being a counterpart of a lease, to cultivate, occupy or pay or deliver rent for, immovable property ;(c)any instrument by which tolls of any description are let;(d)any writing on an application for a lease intended to signify that the application is granted.(e)[ any agreement to lease; and [Added by Act No. XII of 2011, dated 25th April, 2011.](f)a decree or final order of any civil or revenue court, by which the lease rights are transferred in favour of these lessee;]
