Section 26(1) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(1)In respect of any holding, a thika tenant or tenant of other lands holding directly under the State shall pay monthly revenue to the State Government at the rate of five rupees per 0.00674 hectare or at the rate at which he paid to his landlord immediately before vesting under this Act, whichever is higher.
