Section 11(2) in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
(2)The occupier to whom any land is settled under sub-section (1) 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 such occupier shall not be liable to pay any revenue or rent for such land.
