Section 6 in Waste Lands (Requisitioning and Utilisation) Act, 1952
6. Utilization of waste land.
(1)As soon as may be after the Collector is in possession of any waste land under the provisions of section 5, he shall make over possession thereof to the State Government or to any person (including a public servant, company, local authority or co-operative or registered society) as he thinks fit, Tor being utilized for public purpose on such terms and conditions and subject to the payment of such sums periodically or otherwise, as he may determine.(2)[* * * * * * *] [Sub-section (2) was omitted by s. 3 of the Waste Lands (Requisitioning and Utilization) (Amendment Act. 1954 (West Ben. Act XXIX of 1954).](3)Where possession has been made over to the State Government or to any person under sub-section (1), the State Government or such person shall be entitled to do in, on, or with respect to the waste land, all manner of things necessary for utilizing the waste land to the fullest extent for public purpose and also anything ancillary or incidental to such purpose.(4)The sums payable under sub-section (1) by the State Government or by a person to whom possession has been made over under that sub-section shall not be less than the amount payable by the Collector as compensation under section 8.(5)Any sum payable under sub-section (1) by a person to whom possession has been made over under that sub-section shall be recoverable as a public demand.(6)Nothing in this Act shall be deemed to confer on any person to whom possession has been made over under sub-section (1), the status of a tenant or to confer on him any transferable right.
