Section 2(d) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
(d)"Lease" means the grant [under this Act] [Substituted for the words 'by the Rehabilitation Authority, or any other person duly authorised by the Rehabilitation Authority in this behalf' by Punjab Act 16 of 1958, section 2.] of a temporary right of use and occupation of any building or site to any person on payment of rent or otherwise;
