Section 4 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
4. Lands comprised in Thika tenancies and other lands, etc. to vest in the State.
With effect from the 18th day of January,1982, the following lands along with the interest of landlords therein shall be deemed to have vested in the State, free from all encumbrances :(a)[ Thika land;] [[Clause (a) substituted by section 4 of the West Bengal Thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal Act No. 25 of 2010) (with effect from 1,11.2010), which read as under :(a)lands comprised in, and appurtenant to, tenancies of thika tenants including open areas, roads; and.]](b)lands held in monthly or other periodical tenancies, whether under a written lease or otherwise, for being used or occupied as khatal :Provided that any land comprised in, and appurtenant to, tenancies of Thika tenants created after the 18th day of January, 1982, shall also be deemed to be vested in the State, free from all encumbrances with effect from the date of creation of tenancies of thika tenants :Provided further that such vesting shall not be deemed to have affected in any way the easements, customary rights or other facilities enjoyed by thika tenants, Bharatias or occupiers of land coming within the purview of this section :Provided also that nothing contained in this section shall prevent the State Government or the local authority from taking up any development work on the land appurtenant to tenancies of thika tenants for public purpose.
