Section 2 in The West Bengal Acquisition Of Homestead Land For Agricultural Labourers, Artisans And Fishermen Act, 1975.
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a)'artisan' means a handicraftsman and includes potter, carpenter and blacksmith;(b)'Calcutta Metropolitan Area" means the area as defined in section 2 of the Calcutta Metropolitan Development Authority Act, 1972;(c)'Collector' means the Collector of a district and includes an Additional District Magistrate or any other officer appointed by the State Government to discharge any of the functions of a Collector under this Act;(d)"homestead" means a dwelling house which is complete in itself and is not shared in common with any person other than a person belonging to the same family and includes any courtyard, compound, garden, place of worship, family graveyard, tank, well, privy, latrine, drain and boundary wall, annexed to or appertaining to such dwelling house but does not include a brick-built structure with a pucca roof:Provided that in the district of Darjeeling excluding its Siliguri subdivision a homestead shall include a brick-built structure with a pucca roof.Explanation. - For the purposes of this clause, "family" includes husband, wife, son, daughter and any lineal descendant of any son or daughter;(e)"land" means either agricultural land or non-agricultural land upon which there is a homestead ;(f)"occupier" means an agricultural labourer or an artisan or a fisherman who is in possession of any land of another person, either as a lessee or as a licensee or as a trespasser and who holds no other land in any capacity whatsoever and includes the heirs of such person;(g)"prescribed" means prescribed by rules made under this Act.
