Section 4 in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
4. Application to the Collector. -
Where an occupier has constructed a homestead on the land in his possession and has been residing therein [from before the commencement of this Act, he may, within five years from the date of such commencement] [Word substitutes for the words 'continuously for a period not less than three years immediately before the date of coming into force of this Act, he may, within two years from such date' by W.B. Act 34 of 1972.], make an application, in such manner and containing such particulars as may be prescribed, to the Collector having jurisdiction-(a)if the land in his possession does not exceed .0334 hectare, for settling the land with him; and(b)if the land in his possession exceeds .0334 hectare, for settling .0334 hectare of such land with him on which his homestead has been constructed.
