Section 2 in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Competent authority" means the Collector and includes any person appointed or empowered by the State Government, by notification, to perform all or any of the functions of a competent authority under this Act;(b)"Displaced person" means a person displaced from the territories now comprised in Pakistan, who is, for the time being resident in the State of Bihar and-(i)who has been registered under Section 4 of the Bihar Refugees Registration and Movement Ordinance, 1948; or(ii)who in the opinion of the State Government, or of such authority as may be prescribed from time to time by the State Government has migrated from Pakistan after the first day of March, 1947;(c)"Land" means land lying fallow and in which no crops have been raised for a continuous period of three years immediately preceding the 31st December, 1949, and includes benefits arising out of, and things attached to, the land; and(d)"Prescribed" means prescribed by rules made under this Act.
