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State of West Bengal - Section

Section 27 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004

27. Assistance of the Police, District Administration and local authority.

—(1) For the purpose of enforcing delivery of possession of any land or structure or for evicting any person in actual occupation of any land or structure as may be necessary under the Act, the Controller may send a written requisition to the Officer-in-Charge of the local police station or to any police officer superior to such Officer-in-Charge and on receipt of such written requisition, the Officer-in-Charge or the police officer as aforesaid shall render all necessary and lawful assistance for enforcing delivery of possession of such land or structure or for evicting any person in actual occupation of such land or structure.
(2)If there is any law and order problem or any technical or documentary problem, the Controller may seek assistance, in writing, from the Collector, the District Administration and any local authority and on receiving such written communication, the Collector, the District Administration and the local authority shall render necessary and lawful assistance as required by the Controller.Form "A"[See clause (a) of sub-rule (1) of rule 3]Form of Return for Occupation of land to be furnished to the Controller
1. (a) Name(s) ofthikatenant(s) :
(b) Name(s) of father/husband :
2. Name(s) of landlords(s) with address(es) :
3. Description of the land under tenancy-  
(a) Address with municipal or other holding number or plot no.with name ofmouzaJ.L. No., P.S. Etc. :
(b) Area incottahsand in square metres :
(c) butted and bounded by. on the Northon the Easton the Southon the West
4. Particulars of the tenancy-  
(a) date of commencement (certified/xerox/attested copies ofdocumentary evidence to be enclosed. :
(b) Amount if periodical rent (state the period). If receiptswere granted, a xerox attested copy of the receipt for rent lastpaid to be enclosed :
5. Description of the structure on the land-  
(a) Whether the structures were raised by thethika tenant,if so, the date and cost of construction thereof. :
(b) Whether any part of structures was raise or improved byCDMA or any other authority if so, details. :
© Details of structures :
(d) Measurements :
6. Particulars of each of theBhartias-  
(a) Name :
(b) Name of father/husband :
©. (c) Area under occupation in square metres or squarefeet or both. :
(d) Amount of rent (true copy of counterfoil of last rentreceipts to be enclosed). :
7. Whether the <i>thika</i> tenant holds any otherland/land with building in Kolkata or Howrah or other municipalareas.State Yes/No.If yes, state the followingparticulars—  
(a) Address with municipal holding number etc. :
(b) Held as owner/thika tenant/otherwise :
(c) Area (incottahsand/or square metres) :
8. Particulars of suits/legal proceedings, if any, in respect ofthika tenancy :
9. Remarks :
10. List of documents enclosed(videitems 4, 6 etc.)  
(a) :
(b) :
(c) :
(d) :
I hereby declare that the particulars furnished in this declaration are correct, complete and true to the best of my knowledge and belief and no part of it is wrong or false.Dated :Address:Signature or left thumb impressionof the thinka tenant.N.B. : Separate returns should be furnished for each thika tenancy held by the person submitting the return, with a copy of such return to be submitted by such return to be submitted by such person to every other Controller within whose jurisdiction such person holds any other land as thika tenant.Form "B"[See sub-rule (1) of rule 13 / sub-rule (1) of rule 16]Application to the Controller for deciding disputeToSir,I/We beg to state that I/We have been Bharatia/s in respect of the building/structure described in the schedule hereunder in municipal holding No.......................within Ward No...................................... of the Corporation/Municipality of being premises No......................under the thikatenant/Shri/Shrimati...............................residing atfrom the....................day of the month of..................of the year ....................I/We have been paying monthly rent of Rs...................for the said building/structure to the said thika tenant. Receipt/s was/were not granted to me for rents paid by me/us. (If there were other terms and conditions, state the same here.)