Section 2(c) in The East Punjab Damaged Areas Act, 1949
(c)"debris" means any building material of a building in a damaged area which has been destroyed, damaged or demolished since the 3rd of March, 1947 or which may be destroyed, damaged or demolished after the date of the notification under section 3 in respect thereof, but it does not include the building material of such portion of any building as is substantially intact.
