WEST BENGAL ACQUISITION AND SETTLEMENT OF HOMESTEAD LAND ACT, 1969

	Section Title
	INTRODUCTION
	PREAMBLE
1	Short title and extent	View Judgements
2	Definitions.	View Judgements
3	Act not to apply to certain lands.	View Judgements
4	Application to the Collector.	View Judgements
5	Inquiry by the Collector.	View Judgements
6	Demarcation of the land.	View Judgements
7	Acquisition of land by the Collector	View Judgements
8	Compensation.	View Judgements
9	Apportionment of compensation.	View Judgements
10	Occupier not liable to be evicted.	View Judgements
11	Settlement of land and status of occupier.	View Judgements
12	Abatement of revenue or rent.	View Judgements
13	Appeal.	View Judgements
14	Act to override other laws.	View Judgements
15	Power to make rules.	View Judgements
16	Repeal and savings.	View Judgements
	INTRODUCTION
	PREAMBLE
1	Short title and extent	View Judgements
2	Definitions.	View Judgements
3	Act not to apply to certain lands.	View Judgements
4	Application to the Collector.	View Judgements
5	Inquiry by the Collector.	View Judgements
6	Demarcation of the land.	View Judgements
7	Acquisition of land by the Collector	View Judgements
8	Compensation.	View Judgements
9	Apportionment of compensation.	View Judgements
10	Occupier not liable to be evicted.	View Judgements
11	Settlement of land and status of occupier.	View Judgements
12	Abatement of revenue or rent.	View Judgements
13	Appeal.	View Judgements
14	Act to override other laws.	View Judgements
15	Power to make rules.	View Judgements
16	Repeal and savings.	View Judgements

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