Section 2(7) in The Displaced Persons (Debts Adjustment) Act, 1951
(7)"displaced bank" means a banking company which, before the 15th day of August, 1947, carried on the business of banking, whether wholly or partially, in any area now forming part of West Pakistan and is declared to be a displaced bank within the meaning of this Act by the Central Government by [notification] [For such notifications see Gazette of India, 1952, Pt. II, Section 3, pp. 624 and 889, and ibid., 1953, p. 238.] in the Official gazette;
