Section 20 in The Delhi and Ajmer Merwara Land Development Act, 1948
20. Definition.-
In this Chapter-(a)"date of taking possession" means the date on which temporary possession of the land is taken on behalf of the Government under section 21;(b)"waste-land" means any land lying waste through water-logging, accumulation of sand, growth of jungle, soil erosion or any other cause, or lying uncultivated, for not less than three consecutive years.
