Section 2(e) in The Hastinapur Town Development Board Act, 1954
(e)"Displaced person' means person who, on account of the setting up of the Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances in any area now forming part of Pakistan, has been displaced from, or has left his place of residence in such area and who has subsequently been residing in any part of India ;
