Section 2 in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
2. Definitions.
- In this Act, unless there is anything repugnant in the subject to context, -(1)"the Act" means the Requisitioned Land (Continuance of Powers) Act, 1947;(2)"the Ordinance" means the Requisitioned Land (Continuance of Powers) Ordinance, 1946;(2a)[ "public purpose" does not include a purpose of the Union;] [Clause (2a) inserted by W.B. Act 10 of 1954.](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.],
