Section 12(ii) in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
(ii)[ The State Government shall execute in favour of the lessee of a site or building, a deed in form annexed to these rules as Schedule "C.A."] [Rule 12 renumbered as sub-rule (i) and sub-rule (ii) added thereto by Punjab Government Notification No. C-3931-51/2103, dated 19.7.1951, published in Punjab Government Gazette, Part I, 1951, pages 803.]
