Section 2(vii) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(vii)[ "Refugees" means any person who was a resident in any place forming part of Pakistan and who, on account of partition or civil disturbances or the fear of such disturbances, has on or after the first day of March, 1947, migrated to any place in the [Uttar Pradesh] [Substituted by section 2 of U. P. Act No. XVI of 1950.]
