(1)"Poramboke" defined. - "Poramboke" shall mean and include un-assessed lands which are the property of Government under section. 3 (1) or (2) used reserved for public purposes or for the communal use of villagers, such as-(a)all public roads, streets, lanes pathways, the bridges, ditches, dykes and fences on or beside the same;(b)the beds and banks of rivers, irrigation and drainage channels, traffic canals, tanks, lakes, back-waters and water courses;(c)markets, burial grounds, landing ghauts; and(d)all other property which the Government may, for the purpose of this Act, from time to time, declare to be poramboke.(2)"Occupant" defined. - "Occupant" shall mean a person actually in possession or occupation of a land which is the property of Government.
