Section 2(3) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
(3)"requisitioned land" means immovable property which, at the commencement of this Act, is subject to any requisition effected under the rules made under the Defence of India Act, 1939, and continued under the Ordinance and the Act and he is held under requisition [for any public purpose] [Words within square brackets Substituted for the words 'for any purpose other than the purposes of the Union' by W.B. Act 10 of 1954.],
