Section 4(2) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
(2)Any lease granted by the Rehabilitation Authority, or by any person duly authorized by the Rehabilitation Authority in this behalf, before the commencement of the East Punjab Refugees Rehabilitation (Buildings and Building Sites) (Amendment) Act, 1958, shall be deemed to have been granted by the State Government] [Section 4 renumbered as sub-section (1) and sub-section (2) added thereafter by Punjab Act, 16 of 1958, Section 3.[].
