Section 175 in The Calcutta Municipal Corporation Act, 1980
175. [ Annual valuation of land, hut and building comprised in thika tenancies. -] [Section 175 substituted by W.B. Act 32 of 1983.]
(1)Notwithstanding anything to the contrary contained in this Chapter, the annual value of any land comprised in a thika tenancy with hut or building made thereon, either in a bustee or otherwise, shall be deemed to be the gross annual rent at which such land with hut or building made thereon may reasonably be expected to let from year to year less ten per cent, of such annual rent to maintain the said hut or building in a state to command such gross rent.(2)The annual value of any land, which is not built upon, comprised in a thika tenancy, either in a bustee or otherwise, excluding the land used for roads and other public uses, shall be deemed to be the amount of annual rent payable to the State Government under the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981.
