Section 2 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
2. Definitions.
(1)In these rules-(i)"claimant" means a person whose claim has been registered under the principal Act, and includes a person who has migrated to India from any tribal area and has submitted a claim to any authority under the principal Act ;(ii)"form" means a form specified in the Schedule ;(iii)"legal practitioner" means an advocate, vakil or attorney of any High Court, or a pleader or a revenue agent and includes any person who has at any time practised before any Court ;(iv)"legal representative" means a person who in law represents the estate of a deceased claimant, or on whom such estate devolves on the death of the claimant;(v)"the Ordinance" means the Displaced Persons (Claims) Supplementary Ordinance, 1954 (Ordinance No. 3 of 1954) ;(vi)"proceeding" means-(a)the hearing of a claim under Section 4 for the purpose of its verification, and(b)the hearing of an application for revision under the proviso to sub-section (3) of Section 4 or an application for special revision under Section 5, or the initiation of any proceeding by the Chief Settlement Commissioner of his own motion under any of the aforesaid sections, and includes all steps taken under the Ordinance or these rules in pursuance of such claim or application for revision or special revision as the case may be ;(vii)"revising authority" means the Chief Settlement Commissioner and includes any officer to whom all or any of the functions of the Chief Settlement Commissioner may be delegated under sub-section (2) of Section 10 ;(viii)"Schedule" means a Schedule annexed to these rules; and(ix)"section" means a section of the Ordinance.(2)All words and expressions used in these rules but not defined shall have the meanings respectively assigned to them in the Ordinance or in the principal Act.
