Section 2 in The Pepsu Townships Development Board Act, 1954
2. Definitions.
(1)In this Act, unless the context otherwise requires, -(a)"Board" means the Patiala and East Punjab States Union Townships Development Board established under Section 3;(b)"Chairman" means the Chairman of the Board;(c)"Displaced persons" means any person who, on account of the setting up of the Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances in any area now forming part of Pakistan, including any State which has acceded to Pakistan, has been displaced from, or has left his place of residence in such area and who has subsequently been residing in any part of India;(d)"member" means a member of the Board and includes the Chairman;(e)"prescribed" means prescribed by rules made under this Act;(f)"township" means any town to be constructed and developed by the Board in any part of the State for the settlement of displaced persons therein.(2)Words and expressions used and not defined in this Act, but defined in the Punjab Municipal Act, 1911 (Punjab Act III of 1911) [ x x x x] [Omitted by Punjab Act 19 of 1973.] shall have the same meanings as are respectively assigned to them in the said Act.
