Section 8(3) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(3)The Collector shall by order direct that there shall be payable by the State Government as compensation on each anniversary of the date of the delivery of possession or the taking of possession under section 5, and for the duration referred to in sub-section (1),-(a)in respect of such waste land as is referred to in clause (a) of sub-section (2), the amount determined under sub-clause (i) of that clause to the landlord or the lessor, and the amount determined under sub-clause (ii) of that clause to the tenant or the lessee;(b)in respect of such waste land as is referred to in clause (b) of sub-section (2), the amount determined under that clause to the proprietor; and(c)in respect of such waste land is as referred to in clause (c) of sub-section(2), to every person interested in such land such sum as may be apportioned to him by the Collector, out of the amount referred to in that clause, having regard to the nature and extent of his interest.Explanation. - For the purpose of this section the expressions "landlord", "proprietor" and "tenant" have the same meanings as in the Bengal Tenancy Act, 1885,(VIII or 1885). and the expressions "lessor" and "lessee" have the same meanings as in the Transfer of Property Act, 1882 (IV of 1882).
