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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(c) in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954

(c)'displaced persons' means a person displaced after the first day of March, 1947, from the territories now comprised in Pakistan, who is, for the time being, resident in the State of Bihar and has been registered as a displaced person under any Act or order of the State Government;