Section 4 in Waste Lands (Requisitioning and Utilisation) Act, 1952
4. Requisition.
(1)Any person interested in any waste land in respect of which a notification under sub-section(1) of section 3 has been issued may within the time specified in such notification petition to the Collector showing cause why the waste land should not be requisitioned.(2)The Collector shall on such date or dates as may be fixed by him in this behalf consider all such petitions and shall give such of the petitioners as appear before him in person or by pleader, an opportunity of being heard.(3)If after considering all such petitions and after making such enquiry, it any, as he thinks fit, the Collector is satisfied that the waste land should not be requisitioned, he shall cancel the notification after sub-section (1) of section 3.(4)If after considering all such petitions and after making such enquiry, if any, as he thinks fit, the Collector is satisfied that the waste land should be requisitioned, he shall make an order for (he requisition of the waste land specifying in the order the time within which the possession of the waste land shall be delivered to him.
