Section 2 in The Evacuee Interest (Separation) Act, 1951
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"appellate officer" means an officer appointed as such by the State Government under Section 13;(b)"claim" means the assertion by any person not being an evacuee of any right, title or interest in any property -(i)as a co-sharer or partner of an evacuee in the property [other than agricultural land] [Inserted by Punjab Act 15 of 1960, section 2.]; or(ii)as a mortgagee of the interest of an evacuee in the property; or(iii)as a mortgagor having mortgaged the property or any interest therein in favour of an evacuee;and includes any other interest which such person may have jointly with an evacuee and which is notified in this behalf by the Central Government in the Official Gazette;(c)"competent officer" means an officer appointed as such by the State Government under section 4;(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 :-'2. Validation of certain provisions of Act No. LXIV of 1951. - The Evacuee Interest (Separation) Act, 1951, shall, so far as it relates to any matter enumerated in List II in the Seventh Schedule of the Constitution, be as valid in the State of Punjab as if it had been passed by the Legislature of the State'.Section 2 of Punjab Act 32 of 1960 reads as follows :-
