Section 2(g) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
(g)"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] [Clauses (c), (d), (e) and (f) renumbered (e), (f), (g) and (h) by Punjab Act 4 of 1951, section 2(2).]; and
