Section 2 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"building" includes a residential house, shop, cattle-shed, garage, workshop, factory or a combination of any two or more of these, sold or leased under this Act;(b)"building site" or "site" means a site which is sold or leased under this Act for the purpose of a building being erected thereon;(c)[ "Deputy Commissioner" means the Deputy Commissioner of the District and shall include an Additional Deputy Commissioner or any other officer authorised by the State Government to discharge the functions of the Deputy Commissioner under the Act;] [Added by Punjab Act 4, of 1951, section 2(2).](d)"Lease" means the grant [under this Act] [Substituted for the words 'by the Rehabilitation Authority, or any other person duly authorised by the Rehabilitation Authority in this behalf' by Punjab Act 16 of 1958, section 2.] of a temporary right of use and occupation of any building or site to any person on payment of rent or otherwise;(e)[ "prescribed" means prescribed by rules made under this Act;] [Clauses (c), (d), (e) and (f) renumbered (e), (f), (g) and (h) by Punjab Act 4 of 1951, section 2(2).](f)"purchaser" means an individual, firm, company or association or body of individuals, whether incorporated or not, to whom [a building, a building site or site] [Clauses (c), (d), (e) and (f) renumbered (e), (f), (g) and (h) by Punjab Act 4 of 1951, section 2(2).], is sold under this Act;(g)"refugee" means a person displaced from the territory now comprised in Western Pakistan on account of civil disturbances or fear of such disturbances, and who is for the time being resident in [India] [Clauses (c), (d), (e) and (f) renumbered (e), (f), (g) and (h) by Punjab Act 4 of 1951, section 2(2).]; and(h)"rehabilitation authority" includes the Financial Commissioner, Rehabilitation, the Commissioner of the Division, Director- General, Rehabilitation, Deputy Commissioner and Additional Deputy Commissioner of a district or any other person authorised by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to discharge the duties of a "Rehabilitation Authority".
