Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of West Bengal - Subsection Section 5(d) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981 (d)lands held in monthly or other periodical tenancies, whether under a written lease or otherwise, for being used or occupied as khatal:
