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2. Definitions.- In this Act- (a) "competent authority" means the Collector and includes any other person appointed by the3[State] Government, by notification in the official Gazette, to perform all or any of the functions of a competent authority under this Act; (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 fear of such disturbances in any area now forming part of Pakistan, has been displaced from or has left his place of residence in such area after the 1st day of March, 1947, and who has subsequently been residing in India; and (c) "land" includes benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth.    |
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