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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(4) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981

(4)Notwithstanding anything contained in sub-section (5) of section 51 of the West Bengal Land Reforms Act, 1955, there shall be a separate khatian for each thika tenant or tenant of other lands holding directly under the State but the lands owned by such thika tenant or tenant of other lands as a raiyat shall not be incorporated in such khatian.
Section 26 substituted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982).The original Section 26 was as under :-26. The provisions of West Bengal Act 44 of 1979 to be applicable to thika tenants.- (1) The provisions of the West Bengal Land Holding Revenue Act, 1979 shall, mutatis mutandis, apply to a thika tenant as if the said Act extends to the area described in Schedule I of the Calcutta Municipal Act, 1951 and as if the said area is a region within the meaning of the West Bengal Land Holding Revenue Act, 1979.(2) The Schedule to the West Bengal Land Holding Revenue Act, 1979, shall not apply to a thika tenant. The following shall be deemed to be the Schedule to the said Act being applicable to a thika tenant:-In the case of any holding of a thika tenant the rate of revenue on land holding:-(a) on the first rupees 10,000 of the total rateable value- 5 paise in the rupee.(b) on the next rupees 10,000 of the total rateable value- 8 paise in the rupee.(c) on the balance of rateable value- 10 paise in the rupee.