Section 2(4) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(4)"public purpose" means a purpose having,or being connected with, any of the following objects, namely:-(a)the production of food crops (including fruits and vegetables), fish, poultry, milk and milk-products;(b)excavating, enlarging, deepening or damming any beet, baor, lank or other water area or constructing, strengthening, enlarging or improving any bund or embankment for purposes of irrigation or drainage or fish production;(c)the composting of refuse or the preparation of any form of manure;(d)the establishment of seed farms or plant or fish nurseries; or(e)any other object which the Stale Government may, by notification in the Official Gazette, declare essential for , the improvement of agriculture or pisciculture;
