Section 2(b) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950
(b)"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 first day of March, 1947;
