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State of Maharashtra - Section

Section 2 in The Maharashtra Refugees Act, 1948

2. Interpretation.

- In this Act, "refugee" means any person who has since the first day of August 1947, entered the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] of Bombay, having left his place of residence elsewhere on account of civil disturbances in that place or the fear of such disturbances.