Section 2 in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(i)"Compensation Officer" means the Compensation Officer appointed by, general or special order by the [State Government.] [Substituted by A.O. 1950 for (provincial Government).](ii)"Court" means the principal Civil Court of original jurisdiction and includes a Civil Judge having jurisdiction in the area;(iii)"land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(vi)"person interested" has the meaning assigned to it in section 3 of the Land Acquisition Act, 1894;(v)"Prescribed" means prescribed by the rules made under this Act;(vi)[State Government] [Substituted by A. 0, 1950 for (provincial Government).] means the Government of [Uttar Pradesh]; [Substituted by A. O. 1950 for (United Provinces).](vii)[ "Refugees" means any person who was a resident in any place forming part of Pakistan and who, on account of partition or civil disturbances or the fear of such disturbances, has on or after the first day of March, 1947, migrated to any place in the [Uttar Pradesh] [Substituted by section 2 of U. P. Act No. XVI of 1950.]and has been since residing there;](viii)"builder" means a society registered under the Co-operative Societies Act, 1912, or the local authority and includes such other person as the [State Government] [Substituted by A. 0, 1950 for (provincial Government).] may, by notification in the Gazette, declare in that behalf.
