Section 2 in The Displaced Persons (Claims) Supplementary Act, 1954
2. Definitions. In this Act, unless the context otherwise requires,-(a) " appointed day" means the 17th day of May, 1953 ;
(b)" claim" means-(i)any claim registered under the principal Act and pending on the appointed day; or(ii)any claim submitted to any authority under the principal Act by any person migrating to India from any tribal area and pending on the appointed day; and includes any application filed on or before the 12th December, 1952 for setting aside an ex- parte order of a Claims Officer passed under the principal Act and pending on the appointed day, if the application was not, on the date on which it was filed, barred by limitation under the rules made under the principal Act;(c)" prescribed" means prescribed by rules made under this Act;(d)" principal Act" means the Displaced Persons (Claims) Act, 1950 (44 of 1950 );(e)" tribal areas" means the tribal areas of Tochi and Kurram and includes such other Tribal areas adjoining the North- West Frontier Province as may be specified in this behalf by an order of the Central Government;(f)" verified claim" means any claim registered under the principal Act in respect of which a final order has been passed under that Act;(g)all words and expressions used but not defined in this Act and defined in the principal Act shall have the meanings assigned to them in that Act.
