Section 2(b) in The East Punjab Local Authorities (Restriction of Functions) Act, 1947
(b)"Refugee" means a person domiciled or ordinarily resident in the territories now comprised in the dominion of Pakistan and who has left or been made to leave his place of business in the said territories on account of civil disturbances or the fear of such disturbances and who is for the time being resident in the [Punjab.] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.]
