Section 2 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
2. Definitions.
- In these rules, unless the context otherwise requires -(a)'Act' means the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954);(b)'Acquires evacuee property' means any evacuee property acquired under section 12 of the Act;(c)'compensation' includes rehabilitation grant where such rehabilitation grant is payable along with the compensation;(d)'Government built property' means any property forming part of the compensation pool, which has been built in connection with the rehabilitation of displaced persons by the Central Government or a State Government, and includes any such property built by a local authority in pursuance of a scheme for the rehabilitation of displaced persons sanctioned by the Central Government;(e)'Regional Settlement Commissioner' means a Settlement Commissioner appointed by the Central Government for a specified area;(f)'rural area' means any area which is not an urban area;(g)'standard area' means an area of land whose average settlement yield is ten maunds of wheat or more, but not exceeding eleven maunds or other equivalent produce in value, and whose average maturity is 90 per cent and above;(h)'urban area' means any area with the limits of a corporation, a municipal committee, a notified committee, a town area committee, a small town committee, a cantonment or any other area notified as such by the Central Government;Provided that in the case of the quasi-permanent allotment of any property of rural area already made in the States of Punjab and Patiala and East Punjab States Union, the limits of an urban area shall be as they existed on the 15th August, 1947.
