Section 6 in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
6. Demarcation of the land. -
If the Collector is satisfied on an inquiry under section 5 that an occupier has constructed a homestead on the land in his possession and has been residing therein [from before the commencement of this Act] [Words substituted for the words 'Continuously for the period referred to in section 4' by W.B. Act 34 of 1972.], he shall make an order for demarcating such land or where such land exceeds .0334 hectare, for demarcating .0334 hectare of such land on which the homestead has been constructed.
