Section 2(g) in The East Punjab Damaged Areas Act, 1949
(g)"Salved property" means any movable property other than debris, which has been salved, recovered or removed from any damaged area since the 3rd of March, 1947 under the orders of the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government, a local authority or any other competent authority and which is lying undisposed of on the date of the notification under section 3, or any other such property which may be salved, recovered or removed from any damaged area thereafter or any other property which may be declared to be salved property by the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government by notification; and
