Section 2(c) in The East Punjab Displaced Persons Land Re-settlement Act, 1949
(c)"displaced person" means a land-holder in the territories now comprised in the province of [Punjab in Pakistan] [Substituted for the words 'West Punjab' by the Adaptation of Laws (Third Amendment) Order, 1951.] or a person of Punjabi extraction who holds land in the Provinces of North-West Frontier, Sind or Baluchistan or any State adjacent to any of the aforesaid Provinces and acceding to [- - -] [The words 'Dominion of' omitted by the Adaptation of Laws (Third Amendment) Order, 1951.] Pakistan, and who has since the 1st day of March, 1947, abandoned or been made to abandon his land in the said territories on account of civil disturbances, or the fear of such disturbances or the partition of the country;
