Section 8 in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
8. Making of application and execution of order under section 11(3).
(1)A Bharatia or a thika tenant, as the case may be, may make an application to the Controller in Form B in case of any dispute referred to in sub-section (3) of section 11. Every such application shall be accompanied by as many copies as there are parties on whom notices are to be served together with a process fee of Rs. 3.50 for each copy of application. The application shall be verified and signed in the manner provided in sub-rules (2) and (3) of rule 15 of Order VI of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908).(2)Any order of the Controller under sub-section (3) of section 11 shall be deemed to be an order within the meaning of clause (f) of section 12 and shall, without prejudice to the provisions of rule 19, be executed accordingly.
