(l)"lease" means a lease of immovable property, and includes also-(i)Marayapattom;(ii)Kanapattom:(iii)an agreement or other undertaking in writing, not being a counterpart of a lease, to cultivate, occupy, or pay or deliver rent for immovable property;(iv)an agreement or other undertaking in writing, executed by the renters of abkari and opium farms;(v)any instrument by which tolls of any description are let;(vi)[x x x x](vii)any writing on an application for a lease intended to signify that the appli-cation is granted; and a patta
