Section 2(5) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(5)"waste land" means any land classified in the record-of- rights published under the Bengal Tenancy Act, 1885(8 of 1885), as vuior nntan patit, pnraran patit, iayek patit, gar layek path or 1885 layek jttngal and includes any land or water area which, in the opinion of the State Government, has not been adequately used for the production of crops or fish for a continuous period exceeding two years but does not include land, forming part of [* * * *] [The words or conterminous with' were omitted by s. 2 of the Waste Lands (Requisitioning and Utilization) (Amendment) Act, 1954 (West Ben. Act XXIX of 1954).] any homestead, farmhouse, burning or burial ground or any place of worship.Explanation. - References to any waste land shall be construed to mean that land even if it ceases lobe waste land as a result of requisitioning and utilization under this Act.
