Section 4(a) in The Saurashtra Estate Acquisition Act, 1952
(a)(i)all public roads, lanes, paths, the bridges, ditches, dikes and fences on, or beside the same, the bed of the sea and/or harbours, creeks below high water mark and of rivers streams, nalas, lakes, public wells and tanks, all bounds and palas, standing and flowing water and gaucher;(ii)all cultivable and uncultivable waste lands (excluding land used for building or other non-agricultural purposes).(iii)all bid lands.(iv)all unbuilt village site lands and village site lands on which dwelling houses of artisans and landless labourers are situated and,(v)all schools, Dharmashalas, village choras, public temples and such other public buildings or structures as may be specified in the notification together with the sites on which such, buildings and structures stand;
