Section 2(b) in The Evacuee Interest (Separation) Act, 1951
(b)"claim" means the assertion by any person not being an evacuee of any right, title or interest in any property -(i)as a co-sharer or partner of an evacuee in the property [other than agricultural land] [Inserted by Punjab Act 15 of 1960, section 2.]; or(ii)as a mortgagee of the interest of an evacuee in the property; or(iii)as a mortgagor having mortgaged the property or any interest therein in favour of an evacuee;
