Section 2(d) in East Punjab Refugees (Registration of Claims) Act, 1948
(d)"refugee" means a person domiciled or ordinarily resident in, or owning property in, or who carried on business within the territories now comprised in [-] [The words 'the Dominion of' omitted by the Adaptation of Laws (Third Amendment) Order, 1961.] Pakistan and who has, since the first day of March, 1947, left or been made to leave his place of residence or has abandoned or been made to abandon his property or business in the said territories on account of civil disturbances or the fear of such disturbances or the partition of the country; and
