Section 7(2) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(2)Any transfer or agreement for transfer, whether oral or in writing, in contravention of the provisions of sub-section (3) of section 6 or sub-section (1) of this section shall be void and be of no effect whatsoever and the land and structure shall stand vested in the State in accordance with the prescribed procedure.] [[Sub-Sections. (1) and (2) substituted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982). The previous sub-sections (1) and (2) were as under :-'(1) Any person occupying and directly under the State within the meaning of sub-section (1) of section 6 shall not have any right, title or interest in the land comprised in the holding and shall not let out the whole or any part of the land for any period :Provided that nothing in this sub-section shall prevent any such person from letting out the whole or any part of the structure standing on the land as long as his thika tenancy subsists.
