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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Corporation" means the Faridabad Development Corporation established under section 3; (b) "displaced person" means any person who, on account of the setting up of the Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances in any area now forming part of Pakistan, has, after the 1st day of March, 1947, left, or been displaced from, his place of residence in such area and who has been subsequently residing in India; (c) "Faridabad" means the new township at Faridabad in the district of Gurgaon in the State of 1[Haryana], the area of which is described in the Schedule; (d) "member" means a member of the Faridabad Development Corporation and includes its Chairman; (e) "prescribed" means prescribed by rules made under this Act.    |
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