Section 7 in The West Bengal Acquisition Of Homestead Land For Agricultural Labourers, Artisans And Fishermen Act, 1975.
7. Status of occupier. -
An occupier in whose favour any land vests under section 4 shall have the status-(i)of a raiyat, if such land is agricultural land, or(ii)of a non-agricultural tenant, if such land is non-agricultural land:Provided that the occupier shall not be liable to pay any revenue or rent for such land.
