(a) any property in respect of which proceedings are pending on the 7th day of May, 1954 for declaring such property to be evacuee property; and

(b) the property of 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 had left on or after the 1st day of March, 1947 , any place now forming part of India, and who on the 7th day of May, 1954 , was resident in Pakistan: Provided further that no notice under section 7 for declaring any property to be evacuee property with reference to clause (b) of the preceding proviso shall be issued after the expiry of six months from the commencement of the Administration of Evacuee Property (Amendment) Act, 1954 (42 of 1954 ). Explanation I.-- A person shall be deemed to have been resident in Pakistan on the 7th day of May, 1954 , within the meaning of clause (b) of the first proviso, if he was ordinarily residing in Pakistan before that date, notwithstanding that he was temporarily absent from Pakistan on that date. Explanation II.-- A person who had left India for Pakistan before the 7th day of May, 1954 , on the authority of a passport or any other valid travel document issued by any competent authority in India, and who was temporarily residing in Pakistan on that date, shall not be deemed to have been resident in Pakistan on that date within the meaning of clause (b) of the first proviso. Explanation III.-- A person who had left Pakistan for India on or after the 18th day of July, 1948 , and who was in India on the 7th day of May, 1954 , shall, unless he came to India under a valid permit for permanent return or for permanent resettlement, issued under the Influx from Pakistan (Control) Act, 1949 (23 of 1949 ), be deemed to have been resident in Pakistan on the 7th day of May, 1954 , within the meaning of clause (b) of the first proviso.]