Section 2(20) in The West Bengal Private Forests Act, 1948.
(20)"waste-land" means any waste-land which is not the property of the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or over which the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] has no proprietary right;
