Section 2(d) in The Evacuee Interest (Separation) Act, 1951
(d)"composite property" means any property which, or any property in which an interest, has been declared to be evacuee property or has vested in the Custodian under the Administration of Evacuee Property Act, 1950 (XXXI of 1950) and -(i)in which the interest of the evacuee consists of an undivided share in the property [other than agricultural land] [[Inserted by Punjab Act 15 of 1960, section 2.Section 2 of Punjab Act 21 of 1953 reads as follows :-
