Section 2(d) in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953
(d)"displaced person" means a person displaced from the territories now comprised in Pakistan, who is, for the time being, resident in the State of Bihar and-(i)who has been registered under Section 4 of the Bihar Refugees Registration and Movement Ordinance, 1948; or(ii)who, in the opinion of the State Government, or of such authority as may be prescribed from time to time by the State Government, has migrated from Pakistan after the 1st day of March 1947, and has been registered as a displaced person under any order of the State Government;
