Section 10 in Waste Lands (Requisitioning and Utilisation) Act, 1952
10. Release From requisition.
(1)When the Collector is of opinion that any waste land in respect of which an order for requisition has been made under sub-section (4) of section 4, is no longer required for public purpose, the Collector may, after making such enquiry, if any, as he thinks fit, specify by order in writing the person who appears to him to be entitled (o the possession of such waste land and may proceed to release the waste land from requisition:Provided that-(a)no waste land shall be kept under requisition for a period extending beyond twenty years from the date of the possession of the waste land by the Collector under section 5;(b)subject to clause (a), the Collector shall kept the waste land under requisition for such period as he considers necessary for enabling the person to whom possession is made over under sub-section (I) of section 6, to recover any capital or recurring Expenditure incurred by such person and to earn a reasonable margin of profit.(2)The delivery of possession of any waste land to the person specified in an order made under sub-section (1) shall be a full discharge of any liability of the Collector and of the State Government to deliver possession to any person who may be entitled to claim possession thereof, but shall not prejudice any right in respect of the waste land which any person may be entitled by due process of law to enforce against the person to whom the possession of the waste land is so delivered.(3)Where the person to whom the possession of any waste land is to be delivered under this section, cannot be found or is not readily traceable or has no agent or other person empowered to accept delivery in his behalf, the Collector shall publish in the manner prescribed, a notice declaring that the waste land is released from requisition and shall cause a copy of the notice lobe affixed on a conspicuous part of the waste land or if the waste land consists wholly of water area, in the neighbourhood of the waste land.(4)As soon as a notice under sub-section (3) is published in the manner prescribed, the waste land shall case to be subject to requisition and shall be deemed to have been delivered to the person entitled to the possession thereof and the Collector and the State Government shall be absolved from any further liability in respect thereof.
