Section 2(b) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(b)"Displaced person" means any person who on account of the setting up of the dominions of the India and Pakistan; or on account of civil disturbances or fear of such disturbances in any area now forming part of Pakistan has after the first day of March, 1947, left or has been displaced from his place of residence in such area and who has been subsequently residing in India, and includes any person who is resident in any place in India and who for that reason is unable or has been made unable to manage, supervise or control any immovable property belonging to him in Pakistan;
