(8)"inhabitant" includes any person ordinarily residing or carrying on business, or owning or occupying immovable property, in any municipality or in any local area which, the State Government has by notification under this Act proposed to declare to be a municipality ; and in case of any dispute, means any person or persons declared by the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] to be inhabitant or inhabitants.
