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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in Calcutta Thika Tenancy Act 1949

(2)No landlord shall be deemed to require the land comprised in the thika tenant's holding for his own occupation if he has a house of his own in the city in which such land is situated and the accommodation available in such house is, in the opinion of the Controller, reasonably sufficient for him and his family.