Section 2 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
2. Interpretation.
(a)"Ordinance" means E.P.R.R. (Buildings and Building Sites) Ordinance, 1948.(b)"Evacuee", "Custodian", "Evacuee Property", shall have the meaning respectively assigned to those words in East Punjab Evacuees (Administration of Property) Act, 1947.
