Section 2(8) in The Punjab Security of Land Tenures Act, 1953
(8)"Land" and all other terms used, but not defined in this Act, shall have the same meaning as are assigned to them in the Punjab Tenancy Act, 1887 (Act XVI of 1887).[(8-A) "Non-Resident Indian" means a person of Indian origin who is either permantently or temporarily settled outside India, in either case :- [Inserted vide Punjab Act No 6 of 1998.](a)for or on taking up employment outside India; or(b)for carrying on a business or vocation outside India; or(c)for any other purpose, in such circumstances as would indicate his intention to stay outside India for an uncertain period".]
