Section 2(d) in The Chhattisgarh Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Act, 2003
(d)"homestead" means a dwelling house situated on or appurtenant to an agricultural land which is complete in itself and is not shared with any person other than a person belonging to the same family and includes any courtyard, compound, garden, place of worship, family grave-yard, tank, well, privy, latrine, drain and boundary wall annexed to or appertaining to such dwelling house and in actual physical possession of the landless person on the 21st day of May, 2003;
