Section 3(1) in The West Bengal Utilisation of Land For Production of Food Crops Act, 1969
(1)The Collector may, by order in writing, requisition any land if he is of opinion that such land is suitable for the production of food crops and is not likely to be utilised during the current or the ensuing agricultural season :Provided that no land which forms part of any homestead or cremation or burial ground or of any place of worship shall be requisitioned under this section.
