Section 9 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
9. Thika tenants and Bharatias to be governed by West Bengal Act 12 of 1956. -
[(1) The monthly and other periodical tenancies of Bharatias in respect of structures occupied by them on payment of rents to thika tenants shall, with effect from the date of coming into force of this Act, be governed by the provisions of the West Bengal Premises Tenancy Act, 1956, in all matters coming within the purview of the said Act and, for the said purpose, the owners of the structures shall be deemed to be landlords and the Bharatias shall be deemed to be tenants under the said Act.] [[Sub-Section (1) substituted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982). The previous sub-Section (1) was as under :'(1) Thika tenants and Bharatias hitherto governed by the provisions of the Calcutta Thika Tenancy Act, 1949, shall with effect from the coming into force of this Act, be governed by the provisions of the West Bengal Premises Tenancy Act, 1956, in all matters regulated by the West Bengal Premises Tenancy Act, 1956, and for such purpose a 'thika tenant' and a 'Bharatia' shall be deemed to be a 'landlord' and a 'tenant' respectively within the meaning of that Act.'.]](2)Notwithstanding anything contained in this Act or in the West Bengal Premises Tenancy Act, 1956, a Bharatia under a thika tenant shall be entitled to take separate electrical connection from the electricity supplying agency or separate water supply connection from the appropriate agency for his own use.
