Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 25 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981

25. Maintenance, preparation and revision of record-of-rights. -

(1)Except as hereinafter provided, Chapter VII and Chapter VIIA of the West Bengal Land Reforms Act, 1955, and the rules made thereunder shall apply mutatis mutandis to the maintenance, preparation and revision of record-of-rights for the purposes of this Act.
(2)Without prejudice to the generality of the provisions of Chapter VII and Chapter VILA of the West Bengal Land Reforms Act, 1955, the names of Bharatias and thika tenants, duration and incident of tenancies, rent payable by each thika tenant and each Bharatia and area occupied by each Bharatia shall be incorporated in such record-of-rights.
(3)The State Government may, if it thinks fit, direct that such record-of-rights shall be revised or prepared only in respect of lands to which section 5 of this Act applies.
(4)Notwithstanding anything contained in sub-section (5) of section 51 of the West Bengal Land Reforms Act, 1955, there shall be a separate khatian for each thika tenant or tenant of other lands holding directly under the State but the lands owned by such thika tenant or tenant of other lands as a raiyat shall not be incorporated in such khatian.
Section 26 substituted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982).The original Section 26 was as under :-26. The provisions of West Bengal Act 44 of 1979 to be applicable to thika tenants.- (1) The provisions of the West Bengal Land Holding Revenue Act, 1979 shall, mutatis mutandis, apply to a thika tenant as if the said Act extends to the area described in Schedule I of the Calcutta Municipal Act, 1951 and as if the said area is a region within the meaning of the West Bengal Land Holding Revenue Act, 1979.(2) The Schedule to the West Bengal Land Holding Revenue Act, 1979, shall not apply to a thika tenant. The following shall be deemed to be the Schedule to the said Act being applicable to a thika tenant:-In the case of any holding of a thika tenant the rate of revenue on land holding:-(a) on the first rupees 10,000 of the total rateable value- 5 paise in the rupee.(b) on the next rupees 10,000 of the total rateable value- 8 paise in the rupee.(c) on the balance of rateable value- 10 paise in the rupee.