Section 6(1) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(1)As soon as may be after the Collector is in possession of any waste land under the provisions of section 5, he shall make over possession thereof to the State Government or to any person (including a public servant, company, local authority or co-operative or registered society) as he thinks fit, Tor being utilized for public purpose on such terms and conditions and subject to the payment of such sums periodically or otherwise, as he may determine.
