Section 20A(3) in West Bengal Land Reforms Rules, 1965.
(3)[ The area of land to be settled with a person shall be subject to the maximum of such area as together with the land already held by him as a raiyat and half the area cultivated by him as a bargadar does not exceed 0.4048 hectare:Provided that the area of land settled for the purpose of homestead with a person having no homestead of his own shall not exceed five cottahs or 0.0335 hectare.] [Subrule (3) was substituted by Notification No. 416-L-Ref., 13th June, 1988, published in Calcutta Gazette, dated 15.7.1988.]
