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State of West Bengal - Section
Section 10 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
10. Controller. -
The State Government may, by notification, appoint one or more officers as Controller to perform all the functions of a Controller under this Act in respect of any area or areas to be specified in the notification.| Section 11 substituted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982).The original Section 11 was as under :-11. Bharatia to continue as monthly tenant.- (1) Notwithstanding anything contained in the West Bengal Premises Tenancy Act, 1956, or in any other law for the time being in force, a Bharatia under a thika tenant shall continue to be a monthly tenant unless lawfully evicted and the tenancy of a Bharatia shall not be extinguished because of subsequent not existence of the structure or building or part thereof, which the Bharatia previously occupied under the thika tenant.(2) If any building or structure is built or rebuilt on the same site within the period of twelve years next after the date on which the old building or structure ceased to exist, the Bharatia shall be put into possession of the whole or a part of the new building or structure in proportion to the area held by him in the old building or structure and on such terms and conditions in force immediately before the date of cessation of the old building or structure.(3) Any dispute in this regard shall be decided by the Controller on an application made to him in the prescribed manner, after giving the parties opportunity of being heard and the order of the Controller shall be executed in the manner prescribed. |