Section 26 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
26. Payment of monthly revenue. -
(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.(2)The monthly revenue shall be enhanced at the rate of ten per centum on the expiry of every five years.
