Section 4 in The Chhattisgarh Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Act, 2003
4. Vesting of homestead.
(1)In any non-urban area, homestead occupied by a landless person in or appurtenant to an agricultural land on the 21st day of May, 2003 shall on the said date be deemed to have vested in him in Bhumiswami rights provided he had been in possession thereof for one year or more prior to that date.(2)On such vesting of the homestead in the landless person, the original tenure holder shall cease to be a Bhumiswami of the area comprised in the homestead.
