Section 2 in Waste Lands (Requisitioning and Utilisation) Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"the Collector" used in relation to any waste land means the Collector of the district within which the waste land is situated and includes any officer, not below the rank of a Sub divisional Magistrate [appointed] [For notification relating to appointment of (he Sub-divisional Officer, Sadar, Birbhum, to carry out all the functions of a Collector under the Act, see notification No. 1129SL, Ref., dated 6th June, 1959, published in the Calcutta Gazette of 1959, Part I, page 2322.] by the State Government to carry out all or any of the functions of a Collector under this Act;(2)"person interested" used in relation to any waste land means any person having any interest in the waste land measurable in money, which is prejudicially affected by the requisitioning or the utilization of the waste land under this Act;(3)"prescribed" means prescribed by rules made under this Act;(4)"public purpose" means a purpose having,or being connected with, any of the following objects, namely:-(a)the production of food crops (including fruits and vegetables), fish, poultry, milk and milk-products;(b)excavating, enlarging, deepening or damming any beet, baor, lank or other water area or constructing, strengthening, enlarging or improving any bund or embankment for purposes of irrigation or drainage or fish production;(c)the composting of refuse or the preparation of any form of manure;(d)the establishment of seed farms or plant or fish nurseries; or(e)any other object which the Stale Government may, by notification in the Official Gazette, declare essential for , the improvement of agriculture or pisciculture;(5)"waste land" means any land classified in the record-of- rights published under the Bengal Tenancy Act, 1885(8 of 1885), as vuior nntan patit, pnraran patit, iayek patit, gar layek path or 1885 layek jttngal and includes any land or water area which, in the opinion of the State Government, has not been adequately used for the production of crops or fish for a continuous period exceeding two years but does not include land, forming part of [* * * *] [The words or conterminous with' were omitted by s. 2 of the Waste Lands (Requisitioning and Utilization) (Amendment) Act, 1954 (West Ben. Act XXIX of 1954).] any homestead, farmhouse, burning or burial ground or any place of worship.Explanation. - References to any waste land shall be construed to mean that land even if it ceases lobe waste land as a result of requisitioning and utilization under this Act.
