Section 2(d) in The East Punjab Refugees (Registration of Land Claims) Act, 1948
(d)"refugee" 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 who or whose ancestor migrated as a colonist [from the undivided Punjab] [Substituted for the words 'form the Punjab' by the Adaptation of Laws (Third Amendment) Order, 1951.] since 1901, to the Provinces of North-West Frontier Province, Sind or Baluchistan or to any State adjacent to any of the aforesaid Provinces and acceding to [-] [The words 'the 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;
