- Subject to the provisions of any law for the time being in force, the following classes of lands are hereby declared to be the property of Government for the purposes of this Act: -(a)land acquired under the provisions of the Land Acquisition Act, 1894, (I of 1894) for the purposes of Government, or any Local authority or a Railway Company while such land remains as the property of Government, Local authority or Railway Company as the case may be;(b)land belonging to Government within a cantonment while such land remains as the property of Government;(c)land recorded or surveyed as belonging to Government or any Local authority which is used for any public purpose such as a road, canal or embankment, or which is required for repair or maintenance of such road, canal or embankment while such land continues to be so used or required;(d)communal lands recorded as Gochar, Rakhit or Sarba-sadharan in the record-of-rights prepared under the Orissa Tenancy Act, 1913; (Bihar and Orissa Act II of 1913)(e)land in possession of Government or any Local authority or a Railway Company obtained by way of transfer or otherwise.
