Section 4(4) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(4)If after considering all such petitions and after making such enquiry, if any, as he thinks fit, the Collector is satisfied that the waste land should be requisitioned, he shall make an order for (he requisition of the waste land specifying in the order the time within which the possession of the waste land shall be delivered to him.
