Section 2(b) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
(b)"displaced person" means any person who, on account of the setting up of the Dominions of India and Pakistan, or on account of civil disturbance or fear of such disturbances in any area now forming part of Pakistan, has been displaced from of has left his place of residence in such area after the 1st day of March 1947 and who has subsequently been residing in India;
