Section 2 in East Punjab Refugees (Registration of Claims) Act, 1948
2. Interpretation.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"claim" means a statement of loss or damage suffered by a refugee since the first day of March, 1947, in respect of property within the territory now comprised in [-] [The words 'the Dominion of' omitted by the Adaptation of Laws (Third Amendment) Order, 1951.] Pakistan;(b)"prescribed" means prescribed by rules under this Act;(c)"property" includes any right or interest in movable or immovable property, in any shop or business establishment or any factory or workshop or undertaking or in any debt or actionable claim other than a mere right to sue;(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(e)"Registrar" means the officer appointed by the Government for the purpose of registering claims of refugees, and includes a Deputy Registrar of Refugee Claims, and an Assistant Registrar of Refugee Claims.
