Section 3 in Waste Lands (Requisitioning and Utilisation) Act, 1952
3. Notification.
- (i) The Collector, either of his own motion or on application made to him by any person (including a public servant, company, local authority or co-operative or registered society), may, if he is of opinion that any waste land is needed or is likely to be needed for public purpose, by notification in the Official Gazette, require all persons interested in the waste land to show cause within such lime as may be specified in the notification why the waste land should not be requisitioned under this Act,(2)Public notice of the substance of any notification as aforesaid shall be given locally by beat of drum and in such other manner as may be prescribed.
