Section 2(2) in Administration of Evacuee Property Act, 1950
(2)belonging to any person who, after the 18th day of October, 1949, has done or does any of the acts specified in clause (e) of section 2, or in which any such person has any right or interest, to the extend of such right or interest.but does not include --(i)any ornament and any wearing apparel, cooking vessels or other household effects in the immediate possession of an evacuee;(ii)any property belonging to a joint stock company, the registered office of which was situated before the 15th day of August, 1947, in any place now forming part of Pakistan and continues to be so situated after the said date ;(g)"member of the family" means any member of the family of any person who is wholly dependent upon the earnings of such person for the provision of the ordinary necessaries of life or who shares with such person in the ordinary expenses of the household to which they jointly belong or who owns property or carries on business jointly with such person ;(h)"prescribed" means prescribed by rules made under this Act ;(i)"property" means property of any kind, and includes any right or interest in such property ;(j)"unauthorised person" means any person (whether duly empowered in this behalf by the evacuee or otherwise) who, after the 14th day of August, 1947, has been occupying, supervising or managing the property of an evacuee without the approval of the Custodian.
