Section 20 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
20. Terms, conditions and manner of making use of or settling with any person or authority, any land or structure under section 25.
Any land or structure vested in, or resumed by, the State under the Act for public purpose, may be made use of, or settled with any person or authority for sub-serving the common good on the terms and conditions and in the manner laid down in the West Bengal Land and Land Reforms Manual, 1991, as amended from time to time and the provisions of which shall apply mutatis mutandis, to the use or settlement of such land or structure under section 25 of the Act.
