Section 52 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
52. Unauthorised constructions :
In a thika tenanted land, provisions of sections 400 to 402 of the Calcutta Municipal Corporation Act, 1980 and/ or sub-section (2) of section 7 of the Calcutta thika Tenancy (Acquisition and Regulation) Act, 1981 shall apply. For application of this regulation, a "pucca structure" in thika tenanted land, shall be deemed "building" as defined in the Calcutta Municipal Corporation Act, 1980.
