Section 11 in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
11. Settlement of land and status of occupier. -
(1)When land is acquired under section 7, the Collector shall settle it with the occupier who has made the application under section 4.(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.
