Section 5(3) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(3)[ If any question arises as to whether a person is a thika tenant or not or whether the land in question is thika land or not, the Controller, either on his own motion or upon receiving any information, may, after giving the persons interested an opportunity of being heard and after examining all such documents and particulars as may be considered necessary, enquire upon and decide such question.] [[Sub-section (3) substituted by section 5(1) of the West Bengal Thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal, XXV of 2010) (with effect from 1.11.2010), which read as under.
