Section 284D(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)In this section, the expression lease' includes an under lease and any tenancy or agreement for a lease, under-lease, or tenancy, and the expression `lessor', `lessee' and `sub-lessee' shall be construed accordingly, and as including also a person deserving title under a lessor, lessee or sub-lessee.Re-Development Areas
