Section 2 in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"borrower" means a displaced person to whom a loan has been granted under this Act and includes-(i)a company, association or body of displaced persons, whether incorporated or not; and(ii)the heirs, successors, assigns and sureties of a borrower;(b)"Collector" means the Collector of the district and includes the Additional District Magistrate of Saharsa, Additional Deputy Commissioner of Dhanbad and any officer authorised by the State Government to discharge any of the functions of a Collector under this Act;(c)"company" means a company as defined in the Indian Companies Act, 1913;(d)"displaced person" means a person displaced from the territories now comprised in Pakistan, who is, for the time being, resident in the State of Bihar and-(i)who has been registered under Section 4 of the Bihar Refugees Registration and Movement Ordinance, 1948; or(ii)who, in the opinion of the State Government, or of such authority as may be prescribed from time to time by the State Government, has migrated from Pakistan after the 1st day of March 1947, and has been registered as a displaced person under any order of the State Government;(e)"loan" means a loan granted under the provisions of this Act, in cash or in kind, and shall include any sum referred to in sub-section (4) of Section 4;(f)"prescribed" means prescribed by Rules made under this Act;(g)"Relief and Rehabilitation Commissioner" means an officer appointed as such by the State Government; and(h)"sanctioning authority" means the authority who sanctions a loan.
