Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(3) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001 (3)"holding" means a parcel or parcels of land occupied by a Thika tenant under one set of conditions along with any tank included in such land;
