Section 6(5) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(5)A Controller after satisfying himself that a Bharatia stays at the structure forfeited under sub-section (2) above may [grant licence to such Bharatia in respect of so much area of such structure as is occupied by such Bharatia and such licence may be granted on such terms and conditions, and in such manner, as may be prescribed.] [Substituted by section 6(2) of the West Bengal Thika Tenancy (Acquisition and Regulation)(Amendment) Act, 2010 (West Bengal, Act No. 25 of 2010)(with effect from 1.11.2010) for grant him licence as per terms as may by prescribed.]
