Section 2 in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"borrower" means an individual, company, co-operative society or association or body of individuals, whether incorporated or not to whom or to which a loan has been made under this Act;(b)"company" means a company as defined in the Indian Companies Act, 1913 (VII of 1913);(c)"co-operative society" means a co-operative society [registered under] [Substituted for the word 'as defined in' by East Punjab 23 of 1949, section 2(a).] under the Co-operative Societies Act, 1912 (II of 1912);(d)"controlling authority" means the authority competent to sanction a loan under the powers conferred by this Act;(e)"Deputy Commissioner" means a Deputy Commissioner appointed under this Act;(f)"Financial Commissioner" means the Financial Commissioner, Rehabilitation, appointed under this Act;(g)"house" means a residential house, house-cum-shop and house-cum-workshop;(h)"prescribed" means prescribed by rules made under this Act;(i)"refugee" means a person displaced from the territory now comprised in Western Pakistan on account of civil disturbances or fear of such disturbances and who is for the time being resident in [India] [Substituted for the words 'the Indian Dominion or any State acceding thereto' by the Adaptation of Laws (Third Amendment) Order, 1951.];(j)[ "Registrar" means the Registrar, Co-operative Societies, Rehabilitation appointed under this Act.] [Added by East Punjab Act 23 of 1949, section 2(b).]
