Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of West Bengal - Subsection Section 30(b) in Calcutta Thika Tenancy Act 1949 (b)any land vested in or in the possession of(i)the State Government,(ii)a port authority of a major port, or(iii)a railway administration, or(iv)a local authority, or
