Section 2(i) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(i)"refugee" means a person displaced from the territory now comprised in Western Pakistan on account of civil disturbances or fear of such disturbances and who is for the time being resident in [India] [Substituted for the words 'the Indian Dominion or any State acceding thereto' by the Adaptation of Laws (Third Amendment) Order, 1951.];
