Section 6(1A) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(1A)[ "bustee" means an area containing land with a collection of huts used or intended to be used for human habitation or for any business purpose, and includes any tank in or appurtenant to and in common use of the occupiers of such bustee, whether or not the same person is the owner or the landlord in respect of such tank;] [Clause (1A), inserted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982).]
