Section 2(d) in The Bihar Evacuee Property (Management) Act 1953
(d)"Evacuee" means any person who, on account of communal disturbance or fear thereof, has, between the 1st October, 1946 and the 11th April, 1950, left any place in the State of Bihar for any place now forming Part of the Province of East Bengal in Pakistan and has decided not to return to Bihar and includes, in case of his death, his legal heirs.
