Section 2(c) in Assam Land (Requisition and Acquisition) Act, 1964
(c)"displaced Person" means-(i)any person, who on account of this setting up on the two Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances in any area now forming part of Pakistan has been compelled to leave his place of residence in such area after the 1st day of March, 1974 and who has subsequently been residing in India and is in distress, or(ii)a person who has been displaced due to various acquisition proceedings relating to land in Assam since 1943.
