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State of West Bengal - Section

Section 24 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001

24. 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 such rate as may be prescribed.
(2)The said monthly revenue shall be enhanced at such rate as may be prescribed.