Section 2(d) in The Rehabilitation Finance Administration Act, 1948
(d)"displaced person" means-(i)a person who, being displaced from any area 3[now forming part of Pakistan] on account of civil disturbances or fear of such disturbances, has settled and is engaged or intends to engage in any business or industry in India, or(ii)a person in India who, having had his business, industry or property, wholly or partially [in any area now forming part of Pakistan;Subs. by Act 1 of 1950, s. 3, for “outside India”], has lost, wholly or partially, such business, industry, or property on account of civil disturbances or the fear of such disturbances, and who is engaged, or intends to engage in any business or industry in India;
