Section 7 in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
7. Acquisition of land by the Collector. -
(1)After demarcation of the land under section 6 the Collector shall, by publishing in the Official Gazette and in such other manner as may be prescribed a notice in this behalf, acquire the land so demarcated with effect from such date as may be specified in the notice.(2)When a notice is published under sub-section (1) in respect of any land, such land shall, with effect from the date specified in the notice, vest absolutely in the State Government free from all encumbrances.
