Section 2 in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"dealer" means any person who, whether as principal or agent, carries on in [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.] the business of selling or supplying house-building material whether for commission, remuneration or otherwise and includes a firm, a partnership and a Hindu undivided family and includes also a society or association selling or supplying house-building material to its members or others.Explanation :- The manager or agent of a dealer who resides outside [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.] and who carries on the business of selling or supplying house-building material in [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.] shall, in respect of such business, be deemed to be dealer for the purposes of this Act;(b)"displaced person" means any person who, on account of the setting up of the Dominions of India and Pakistan, or on account of civil disturbance or fear of such disturbances in any area now forming part of Pakistan, has been displaced from of has left his place of residence in such area after the 1st day of March 1947 and who has subsequently been residing in India;(c)"house-building material" means any article required for use in the construction of premises for residential, business or industrial purposes or for purposes incidental to any of these with view to resettlement and rehabilitation of displaced persons.
