Section 2 in The East Punjab Local Authorities (Restriction of Functions) Act, 1947
2. Interpretation.
- In this Act unless there is anything repugnant in the subject or content -(a)"Notified Area" means an area notified by the [State] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.] Government as an area in which there is an influx of refugees or in which such influx is anticipated; and(b)"Refugee" means a person domiciled or ordinarily resident in the territories now comprised in the dominion of Pakistan and who has left or been made to leave his place of business in the said territories on account of civil disturbances or the fear of such disturbances and who is for the time being resident in the [Punjab.] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.]
