Section 2 in Jammu and Kashmir Migrants (Stay of Proceedings) Act, 1997
2. Definitions.
In this Act unless the context otherwise requires, -(a)"Government" means the Government of the State of Jammu and Kashmir;(b)"Immovable property" shall also include tenancy rights, interest created under any law for the time being in force;(c)"Migrant" means any person who has migrated from the Kashmir Valley after 1st November, 1989 and is registered as such with the Relief Commissioner and includes a person who has not been so registered on the ground of his being in service of the Government in any moving office, or having left the Valley in pursuit of his occupation or vocation and is possessed of immovable property in the Valley but is unable to ordinarily reside there due to the disturbed condition;(d)"Proceeding" includes any suit, appeal, application, petition, execution pending before any Court, Office, Tribunal or Forum for recovery of a loan, possession or a dispute relating to immovable property.
