Section 4 in The Calcutta Thika Tenancy Stay Of Proceedings (Temporary Provisions) Act, 1978
4. Stay of suits and proceedings against Bharatias. -
No thika tenant shall, while this Act continues in force, commence, or continue with, any suit, appeal or proceedings in execution of orders, for ejectment of any Bharatia and all pending suits, appeals or proceedings in execution of orders, for ejectment of a Bharatia shall remain stayed.
