Section 2 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"the Principal Ordinance" means the Administration of Evacuees Property Ordinance, 1949;(b)"allottee" means a displaced person to whom land is allotted by the Custodian under the conditions published with East Punjab Government notification No. 4892-S, dated the 8th July, 1949, and includes his heirs legal, representatives and sub-lessees;(c)"displaced person" means a land-holder in the territories now comprised in the province of [Punjab in Pakistan] [ Substituted for the words 'West Punjab' by the Adaptation of Laws (Third Amendment) Order, 1951.] or a person of Punjabi extraction who holds land in the Provinces of North-West Frontier, Sind or Baluchistan or any State adjacent to any of the aforesaid Provinces and acceding to [- - -] [ The words 'Dominion of' omitted by the Adaptation of Laws (Third Amendment) Order, 1951.] Pakistan, and who has since the 1st day of March, 1947, abandoned or been made to abandon his land in the said territories on account of civil disturbances, or the fear of such distribances or the partition of the country;(d)"land" means land which is not urban and is not occupied as the site of any building in a town or village and is occupied or let for agricultural purposes or for purposes subservient to agriculture or for pasture, and includes -(i)the sites of buildings and other structures on such land;(ii)a share in the profit of an estate or holding:(iii)any dues or any fixed percentage of land revenue payable by an inferior landowner to a superior landowner;(iv)a right to receive rent; and(v)any right of occupancy;(e)"lessee" means a displaced person to whom land is leased by the Custodian under the conditions published with East Punjab Government notification No. 4891/S, dated the 8th July, 1940, and includes his heirs, legal representatives and sub-lesees;(f)"present holder" means a person who is in occupation of the land allotted or leased to an allottee or lessee, as the case may be:(g)"Rehabilitation Authority" includes Financial Commissioner, Rehabilitation, the Commissioner of the Division, Director-General, Rehabilitation, Deputy Commissioner and Additional Deputy Commissioner of a district; Assistant Collectors of the first and second grades and a District Urban Resettlement Officer;(h)"urban land" means all land included within the limits of a Corporation, Municipal Committee, Notified Area Committee, Town Area, Small Town Committee and Cantonment as these limits stood on the 15th of August, 1947; and(i)words and expressions used in this Act but not defined, have the meaning assigned to them in the principal Ordinance.
