Section 10(1) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(1)When the Collector is of opinion that any waste land in respect of which an order for requisition has been made under sub-section (4) of section 4, is no longer required for public purpose, the Collector may, after making such enquiry, if any, as he thinks fit, specify by order in writing the person who appears to him to be entitled (o the possession of such waste land and may proceed to release the waste land from requisition:Provided that-(a)no waste land shall be kept under requisition for a period extending beyond twenty years from the date of the possession of the waste land by the Collector under section 5;(b)subject to clause (a), the Collector shall kept the waste land under requisition for such period as he considers necessary for enabling the person to whom possession is made over under sub-section (I) of section 6, to recover any capital or recurring Expenditure incurred by such person and to earn a reasonable margin of profit.
