Section 2(h) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
(h)"rehabilitation authority" includes the Financial Commissioner, Rehabilitation, the Commissioner of the Division, Director- General, Rehabilitation, Deputy Commissioner and Additional Deputy Commissioner of a district or any other person authorised by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to discharge the duties of a "Rehabilitation Authority".
