Section 2(1)(B) in The Delhi Rent Control Act, 1958
(B)any person to whom a licence, as defined by section 52 of the Indian Easements Act, 1882 (5 of 1882), has been granted. [Substituted by Act 18 of 1976, section 2, for clause (1) (w.r.e.f. 1-12-1975)]