Section 7(3) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(3)Whenever it appears to the State Government that the land comprised in any thika tenancy is needed or is likely to be needed for any public purpose, it may, after giving the thika tenant and the bharatias, if any, an opportunity of being heard, resume the land comprised in such thika tenancy with or without structures, if any, and take possession of the land:Provided that before taking possession of the land the thika tenants in actual occupation of the structure or part thereof and bharatias shall be provided with alternative accommodation in the neighbourhood of such land as far as practicable.Explanation.-For the purpose of this sub-section "public purpose" shall include planned development of any area or holding and implementation of any scheme for improvement thereof.
